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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(c) in The United Provinces Excise Act, 1910

(c)[ save in a case provided for by Section 60, willfully, contravenes any rule made under Sections 40 and 41 shall, for each such offence, be punished with fine which shall not be less than one thousand rupees and which may extend to five thousand rupees.]