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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 34(2) in The Andaman and Nicobar Islands Excise Regulation, 2012

(2)If any offence punishable under sub-section (1) is committed by a person not holding valid licence or permit under this Regulation, he shall be liable to twice the penalty prescribed for the said offence.