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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(i) in Telangana Excise Act, 1968

(i)[ in case of first offence for [a term which shall not be less than three years but which may extend upto five years] [Substituted by Act No.4 of 1994.] and with fine which shall not be less than rupees ten thousand but which may extend upto rupees thirty thousand.