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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1) in The Maharashtra Chit Funds Act, 1974

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, any officer empowered by the State Government in this behalf may. at any time, on receipt of such compensation as may be fixed by such officer, compound any offence punishable under the foregoing provisions of this Act.