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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2)(ii) in The Karnataka Excise Act, 1965

(ii)for the second and subsequent offences shall be not less than imprisonment for [five years and fine of not less than fifty thousand rupees] [Substituted by Act 14 of 2005 w.e.f. 11.4.2005] for each such offence;]