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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(3)(a) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount.