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State of Madhya Pradesh - Section

Section 67 in The M.P. Vat Act, 2002

67. Bar of prosecution in certain cases.

- No prosecution for contravention of any provision of this Act or of the rules made thereunder shall be instituted in respect of the same facts on which a penalty has been imposed under this Act or the said rules, as the case may be, if the penalty has been paid within a period of six months from the date of service of the order imposing the penalty.