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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 38(d) in The Dadra and Nagar Haveli Excise Regulation, 2012

(d)if as a result of such an act, no injury is caused to any person, with imprisonment which may extend to six months and with fine which may extend to one lakh rupees or five times the value of liquor or other intoxicants, whichever is higher.