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

State of Rajasthan - Subsection

Section 11(2) in THE RAJASTHAN EPIDEMIC DISEASES ACT, 2020

(2)Where an offence has been compounded under sub-section (1), the offender, if incustody, shall be discharged and no further proceedings shall be taken against him in respectof such offence and also no proceedings shall be instituted in any Criminal Court.