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 58A] [Entire Act] State of Rajasthan - Subsection Section 58A(ii) in Rajasthan Excise Act, 1950 (ii)in case of a second or subsequent offence, for a term which shall not be less than two years b ut which may extend to five years and with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees.
