Section 34(1)(ii) in Andhra Pradesh Excise Act, 1968

[Cites 0, Cited by 10] [Section 34(1)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1)(ii) in Andhra Pradesh Excise Act, 1968

(ii)where the intoxicant involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than [three year] [Substituted 'one year' by Act No. 8 of 2010, dated 19.4.2010.] and which may extend upto five years and with fine which shall not be less than rupees ten thousand but which may extend upto rupees one lakh; and

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State of Andhra Pradesh - Subsection

Section 34(1)(ii) in Andhra Pradesh Excise Act, 1968