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[Cites 0, Cited by 0] [Section 104A] [Entire Act]

State of Uttarakhand - Subsection

Section 104A(2) in Uttarakhand Co-Operative Societies Act, 2003

(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 accused.