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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(e) in Andhra Pradesh Prohibition Act, 1995

(e)in any other way maliciously exceeds his lawful powers, shall be punished with imprisonment which may extend up to six months, or with fine which may extend up to five hundred rupees, or with both.