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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jharkhand - Subsection

Section 49(2) in Bihar Excise Act, 1915

(2)for the second and subsequent offences, he shall be liable for imprisonment for a term which shall not be less than six months and a fine of not less than one thousand rupees, and in default of payment of fine, a further imprisonment for a term of one month.]