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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(ii) in The Karnataka Excise Act, 1965

(ii)for the second and subsequent offences shall be not less than imprisonment for [two years and fine of not less than rupees twenty thousand] [Substituted by Act 36 of 1987 w.e.f. 10-8-1987 and again substituted by Act 14 of 2005 w.e.f. 11.4.2005], for each such offence: