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

State of Rajasthan - Subsection

Section 68(1)(a) in Rajasthan Forest Act, 1953

(a)to accept from any person against whom reasonable suspicion exists that he has committed any forest offence other than an offence specified in Section 62 or Section 53 a sum of money by way of compensation for the offence which such person is suspected to have committed, and