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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2) in U.P. Cinemas (Regulation) Act, 1955

(2)Where the offence is so compounded -
(a)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;
(b)after the institution of the prosecution the composition shall amount to acquittal of the offender].