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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Tobacco Board Act, 1975

(3)If any person contravenes any order made under sub-section (1), he shall, without prejudice to any confiscation or penalty to which he may, be liable under the provisions of the Customs Act, 1962 (52 of 1962), as applied by sub-section (2), be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.