Section 34(1)(ii) in Telangana Excise Act, 1968

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State of Telangana - Subsection

Section 34(1)(ii) in Telangana Excise Act, 1968

(ii)where the intoxicant involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than [three years] and which may extend up to five years and with fine which shall not be less than rupees ten thousand but which may extend up to rupees one lakh; and

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State of Telangana - Subsection

Section 34(1)(ii) in Telangana Excise Act, 1968