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

State of Telangana - Subsection

Section 37(ii) in Telangana Excise Act, 1968

(ii)in case of second or subsequent offence for [a term which shall not be less than three years but which may extend up to six years] [Substituted by Act No.8 of 2010.] and with fine which shall not be less than rupees fifty thousand but which may extend upto rupees one lakh.]