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[Cites 0, Cited by 35] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(e) in Telangana Prohibition Act, 1995

(e)[ contravenes the provisions of section 7A shall on conviction be punished with imprisonment for a term which shall not be less than one year but which may extend upto five years and with fine which shall not be less than rupees ten thousand but which may extend upto rupees one lakh.] [Clause (e) added by Act No.35 of 1995.]