Section 147 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
147. Offences to be compoundable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), every offence punishable under this Act shall be compoundable.". CHAP AMENDMENT TO THE BANKERS' BOOKS EVIDENCE ACT, 1891 CHAPTER III AMENDMENT TO THE BANKERS' BOOKS EVIDENCE ACT, 1891
