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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(1) in Andhra Pradesh Excise Act, 1968

(1)A chemist, druggist, apothecary or keeper of a dispensary, who allows any intoxicant which has not been bona fide medicated for medicinal purposes to be consumed on his business premises by any person, shall on conviction, be punished with imprisonment for a term which may extend to three months and with fine which may extend to one thousand rupees.