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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956

(2)The offences under Section 114 may be compounded by the Transport Commissioner or where he is so authorized by the Transport Commissioner, by the Deputy Transport Commissioner (Administration).