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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(d) in The Andhra Pradesh Prohibition Act, 1995

(d)allows consumption of barrack upon premises in his immediate possession shall be punished with imprisonment for a term which may extend upto three years or with fine which may extend upto ten thousand rupees or with both.