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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(2) in Pondicherry Excise Act, 1970

(2)Any person not employed as aforesaid, who consumes any such intoxicant on such premises shall on conviction, be punished with fine which may [shall not be less than two thousand rupees but which may extend to twenty thousand rupees.] [Amended vide EOG No.16 dated 25-04-1989.]