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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 114(3) in The Jammu and Kashmir Electricity Act, 2010

(3)The acceptance of the sum of money for compounding an offence in accordance with sub-section (1) by the Government or an officer empowered in this behalf shall be deemed to amount to an acquittal within the meaning of section 403 of the Code of Criminal Procedure, Samvat 1989.