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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976

(2)On the payment of such sum of money to the District Magistrate, the suspected person, if in custody, shall be discharged and no other proceedings shall be taken against him.