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[Cites 0, Cited by 0] [Section 37A(1)] [Section 37A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37A(1)(i) in Andhra Pradesh Excise Act, 1968

(i)if, as a result of such an act, disability or grievous hurt or death is caused to any person, with imprisonment for a term which shall not be less than [three years] [Substituted 'two years' by Act No. 8 of 2010, dated 19.4.2010.] but which may extend upto imprisonment for life, and with fine which may extend upto rupees one lakh;