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 33] [Entire Act] State of Karnataka - Subsection Section 33(ii) in The Karnataka Excise Act, 1965 (ii)for the second and subsequent offences shall be not less than rigorous imprisonment for [two years and fine of not less than ten thousand rupees] [substituted by Act 14 of 2005 w.e.f. 11.4.2005] one thousand, for each such offence.]
