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[Cites 0, Cited by 165] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(2) in The Bihar Prohibition And Excise Act, 2016

(2)In case of an offence falling under clause (c) and (d), with a term which shall not be less than five years but which may extend to ten years and with fine, which shall not be less than one lakh rupees which may extend to five lakh rupees.]