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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2) in The Bihar Prohibition And Excise Act, 2016

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