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 143] [Entire Act] State of Andhra Pradesh - Subsection Section 143(2) in Andhra Pradesh Capital Region Development Authority Act, 2014 (2)On payment of such sum of money, no further proceedings shall be taken against that person in respect of the offence.
