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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Karnataka - Subsection

Section 138(3) in Karnataka Goods and Services Tax Act, 2017

(3)On payment of such compounding amount as may be determined by the Commissioner, no further proceedings shall be initiated under this Act against the accused person in respect of the same offence and any criminal proceedings, if already initiated in respect of the said offence, shall stand abated.