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[Cites 0, Cited by 2] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(vi) in The Punjab Excise Act, 1914

(vi)country liquor manufactured in a licensed distillery in Punjab, beyond the prescribed limit for private possession, such imprisonment shall not be less than six months and such fine shall not be less than one lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment;