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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(iii) in Telangana Prohibition Act, 1995

(iii)[ where the commission of any offence either under sub-clause (i) or sub-clause (ii) is abetted, the abettor shall be liable for punishment [with imprisonment of either description and with fine as provided therein.] [Sub-clause (iii) inserted by Act No.35 of 1995.]]