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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(2) in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958

(2)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded and the offender, if in custody, shall be discharged forthwith.