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[Cites 0, Cited by 0] [Section 64A(2)] [Section 64A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64A(2)(ii) in The United Provinces Excise Act, 1910

(ii)imprisonment for six months and fine of [five thousand rupees] [Substituted 'five hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.] for each of the second and subsequent offences.]