Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60A(c) in The United Provinces Excise Act, 1910

(c)if as a result of such an act, any hurt or any other consequential injury is caused to any person, with imprisonment for a term which may extend to two years but shall not be less than one year and fine which may extend to two lakh fifty thousand rupees shall not be less than one lakh twenty five thousand rupees.