Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 296] [Entire Act] State of Maharashtra - Subsection Section 296(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (7)The composition of an offence under this section shall have the effect of an acquittal of the accused with which the offence has been compounded.
