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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(1) in The Orissa Self-Help Co-operatives Act, 2001

(1)The Registrar or any officer authorised in his behalf may, either before or after the institution of proceedings for an offence under this Act, permit any person charged with the offence, to compound the offence on payment of such sum, not exceeding ten thousand rupees.