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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12A(2) in The M.P. Cotton Control Act, 1954

(2)On the composition of the offence under this section no further action in respect thereof shall be taken against the person accused of it and if any proceedings in respect of that offence have already been instituted against such person in any Court, the composition shall have the effect of this acquittal thereof.]