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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(ii) in The Punjab Excise Act, 1914

(ii)lahan, such imprisonment shall not be less than one year and such fine shall not be less than one lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment;