Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(2)(i) in Andhra Pradesh Chit Funds Rules, 2008

(i)any officer empowered by the State Government to compound any offence committed or reasonably suspected to have committed any offence under the said Act and rules made thereunder compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the said Act.