Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Andaman and Nicobar Islands - Subsection Section 2(33) in The Andaman and Nicobar Islands Excise Regulation, 2012 (33)"major offences" means the offences punishable under sections 34, 35, 36, 38,39,43,44 and 45 of this Regulation;
