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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1)(ii) in The Karnataka Excise Act, 1965

(ii)for the second and subsequent offences shall be not less than [two years rigorous imprisonment and fine of not less than twenty thousand rupees] [Substituted by Act 36 of 1987 w.e.f.10-8-1987] for each such offence.]