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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1)(ii) in Bihar Excise Act, 1915

(ii)Penalty of two hundred per cent of loss of revenue shall be imposed for subsequent economic offence committed under clause (h) (i) of the said sub-section (i).]