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[Cites 0, Cited by 4] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(i) in The Punjab Excise Act, 1914

(i)a working stilt for the manufacture of any intoxicant, such imprisonment shall not be less than two years and such fine shall not be less than two lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment;