Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35C] [Entire Act] State of Gujarat - Subsection Section 35C(2) in The Bombay Money Lenders Act, 1946 (2)On payment of such sum as may be determined by the Registrar under subsection (1) no further proceedings shall be taken against the accused person in respect of the same offence.]
