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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(b) in The Himachal Pradesh Excise Act, 2011

(b)if as a result of such an act, grievous hurt is caused to any person, with imprisonment which shall not be less than six years but which may extend to life term and with fine which may extend to five lakh rupees;