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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Odisha - Subsection

Section 52A(b) in The Bihar and Orissa Excise Act, 1915

(b)if as a result of such an act, grievous hurt is caused to any person, with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine which may extend to five lakh rupees.