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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1) in Haryana Fire Service Act, 2009

(1)The Director may, either before or after the institution of the proceedings, and for reasons to be recorded in writing compound any offence made punishable by or under this Act or the rules made thereunder or withdraw to proceedings after payment of such compounding fee, as may be prescribed.