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[Cites 0, Cited by 2] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(a) in Indian Forest Act, 1927

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest-offence, other than an offence specified in section 62 or section 63, a sum of money by way of compensation for the offence which such person is suspected to have committed, and