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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(1) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007

(1)The Association may, either before or after the institution of proceedings for any offence punishable under this Chapter, accept from any person charged with such offence, by way of composition of offence such sum not less than five hundred rupees and not more than five thousand rupees as may be determined by it.