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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Mizoram - Subsection

Section 71(2) in The Mizoram Excise Act, 1973

(2)The Excise Commissioner or Collector, may also, after the institution against any person of a prosecution in respect of any offence under this Act other than an offence under Section 57, compound the offence on payment of such person, of a sum of money not exceeding five hundred rupees.