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[Cites 0, Cited by 5] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2) in Indian Forest Act, 1927

(2)On the payment of such sum of money, or such value, or both, as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released, and no further proceedings shall be taken against such person or property.