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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 33(4) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(4)The acceptance of the sum of money for compounding an offense under sub-rule (1), by the Court shall be deemed to be an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973 (2 of 1974).