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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976

(3)The provisions of this section shall apply also where a prosecution or an appeal against conviction of an offence under this Act is pending, and in such a case the composition of such an offence under this section shall have the effect of acquittal of an accused with whom the offence has been compounded.