Section 50(2)(e) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2)(e) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(e)permits any person whom he knows or has reason to believe to have been convicted of any non-bailable offence under this Act to frequent his licensed premises whether for the purposes of crime or not, he shall, in addition to any other penalty to which he may be liable, be punishable with a fine which may extend to [two thousand rupees but shall not be less than one thousand rupees.]

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State of Jammu-Kashmir - Subsection

Section 50(2)(e) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)