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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in Bureau of Indian Standards Rules, 2017

(2)Any person may either before or after the institution of prosecution, make an application in the form as specified by the Bureau with the approval of the Central Government from time to time to the compounding authority to compound the offences specified under section 33 of the Act.