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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 36(2) in The Dadra and Nagar Haveli Excise Regulation, 2012

(2)If any offence is punishable under sub-section (1) is committed by a person not holding a valid licence of permit it under this Regulation, he shall be liable to twice the penalty prescribed for the said offence.