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 68] [Entire Act] Union of India - Subsection Section 68(i) in The Central Excise Act, 1944 (i)in the case of an offence relating to any excisable goods, the duty leviable thereon under this Act exceeds 69[fifty lakh] of rupees, with imprisonment for a term which may extend to seven years and with fine:
