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 39(1)] [Section 39] [Entire Act] State of Himachal Pradesh - Subsection Section 39(1)(ii) in The Himachal Pradesh Excise Act, 2011 (ii)lahan, the imprisonment shall not be less than one year and the fine shall not be less than fifty thousand rupees;