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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(1) in Bihar Regional Development Authority Act, 1974

(1)Any offence made punishable by or under this Act may, either before or after the institution of proceedings, be compounded by the authority or any person authorised by the authority by general or special order in this behalf.