(4)Any such offence may, either before or after the institution of proceedings, be compounded by the Chief Commissioner or Director-General.Explanation 1.-Forthe purposes of this section, "Magistrate" means a Presidency Magistrate or a Magistrate of the first class.Explanation 2.-For the removal of doubts, it is hereby declared that the powers of the Board to issue orders, instructions or directions under this Act shall include and shall be deemed always to have included the power to issue instructions (including instructions or directions to obtain the previous approval of the Board) to other gift-tax authorities for the proper composition of offences under this section.
