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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 467(3) in Arunachal Pradesh Municipal Act, 2007

(3)Where an offence has been compounded, the offender if in custody shall be discharge and no further proceeding shall be taken against him in respect of the offence so compounded.Chapter - XLV Supplemental ProvisionsA. Extension of Act to other area and inclusion or exclusion of areas within or from the Municipal area.