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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(ii) in The Export (Quality Control And Inspection) Act, 1963

(ii)for the second or subsequent offence, with imprisonment for a term which may extend to [three years] [Substituted by act 40 of 1984 s. 6 (w.e.f. 2.7.1984)] and also with fine which may extend to five thousand rupees and in the absence of special and adequate reasons to be mentioned in the judgment of the court, such imprisonment shall not be less than three months.