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J.Jayalalitha vs The Assistant Commissioner Of ... on 27 June, 2011

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[Complete Act]
Central Government Act
Section 35I in The Wealth- Tax Act, 1957
35I. Prosecutions to be at the instance of Commissioner and power of Commissioner to compound offences.
(1) A person shall not be proceeded against for an offence under this Act except at the instance of the Commissioner.
(2) The Commissioner may, either before or after the institution of proceedings, compound any offence under this Act.