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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)Any offence made punishable under this Act may either before or after the institution of proceedings be compounded by the Authority or any officer authorized by it in that behalf by general or special order on such terms including any term as regards to payment of the composition fees, as the Authority or such officer may think fit.