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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966

(1)Subject to the provisions of Ride 4, a Board may accept from any person in respect of whom there is reasonable ground to believe that he has committed act or omission made punishable under the Act or bye- laws made thereunder a sum of money by way of compensation therefor.