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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(b) in Bihar Excise Act, 1915

(b)if as a result of such an act, disability or grievous hurt is caused to any person, with rigorous imprisonment for a term which shall be not less than ten years but which may extend to imprisonment for life, and with fine which shall not be less than two lakh rupees but which may extend to ten lakh rupees;