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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(2) in Delhi Panchayat Raj Act, 1954

(2)[ Nothing in sub-section (1) shall entitle any party to compound any offence is not compoundable under the provisions of the Code of Criminal Procedure, 1898, or to compound an offence without the permission of the bench concerned, if it is compoundable with permission under the provision of the said Code.] [Added by Central Act 9 of 1959.]