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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

Bengal Presidency - Subsection

Section 46A(2) in Bengal Excise Act, 1909

(2)for the second and for every subsequent offence, for less than three months;
(ii)in any other case, with imprisonment for a term which may extend to five years (but shall not be for less than six months) and with fine :
Provided that for special and adequate reasons to be recorded in the judgement of the court, such imprisonment may be for less than six months but shall not be for less than three months]]