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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in Rajasthan Fisheries Act, 1953

(1)Any offence specified in the Schedule may be compounded by [such officer or authority as may be empowered by the State Government in this behalf] [Substituted by Act 27 of 1957 (Published in Rajasthan Gazette Part 4A, Extraordinary dated 13-8-1957.] by acceptance of a sum not exceeding one hundred rupees.