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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(i) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(i)a working skill for the manufacture of liquor or any intoxicating drug, such imprisonment shall not be less than six months and such fine shall not be less than [five thousand rupees] [Substituted by Act No. IX of 2010, dated 21st April, 2010];