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[Cites 0, Cited by 31] [Section 34(1)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1)(i) in Andhra Pradesh Excise Act, 1968

(i)where the intoxicant involved in the offence is less than such quantity as may be notified in this behalf with imprisonment for a term which shall not be less than six months but which may extend upto three years and with fine which shall not be less than rupees five thousand but which may extend upto rupees twenty thousand;