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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(1)(i) in The Himachal Pradesh Excise Act, 2011

(i)a working still for manufacture of any liquor, the imprisonment shall not be less than three years and the fine shall not be less than one lakh rupees;