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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(1)(a) in Karnataka Forest Act, 1963

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest offence, other than an offence under section 72 or section 73 [or section 86 or section 87] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.], a sum of money not exceeding [fifty thousand rupees] [Substituted by Act 12 of 1998 w.e.f. 11.5.1998.], by way of composition for the offence which such person is suspected to have committed;