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[Cites 0, Cited by 7] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

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

(e)contravenes the provisions of Section 7-A shall on conviction be punished with imprisonment for a term which shall not be less than one year but which may extend upto five years and with fine which shall not be less than rupees ten thousand but which may extend upto rupees one lakh.