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[Cites 0, Cited by 0] [Section 37A(2)] [Section 37A] [Entire Act]

State of Telangana - Subsection

Section 37A(2)(i) in Telangana Excise Act, 1968

(i)if as a result of such omission, disability or grievous hurt is caused to any person, with imprisonment for a term which shall not be less than [three years] [Substituted by Act No.8 of 2010.] but which may extend upto imprisonment for life, and with fine which may extend upto rupees one lakh;