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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Telangana - Subsection

Section 39(2) in Telangana Excise Act, 1968

(2)Nothing in sub-section (1) shall absolve any person who manufactures, sells, or has possession of any intoxicant on account of another person from liability to any punishment under this Act for unlawful manufacture, sale or possession of such article.