Section 54B(2)(ii) in Rajasthan Excise Act, 1950

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State of Rajasthan - Subsection

Section 54B(2)(ii) in Rajasthan Excise Act, 1950

(ii)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 two years but which may be for life, and with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees; and

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State of Rajasthan - Subsection

Section 54B(2)(ii) in Rajasthan Excise Act, 1950