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[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60A(b) in The United Provinces Excise Act, 1910

(b)if as a result of such an act, disability or grievous hurt is caused, with imprisonment for life or rigorous imprisonment which may extend to ten years but shall not be less than six years and with fine which may extent to five lakh rupees but shall not be less than three lakh rupees;