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 16] [Entire Act] State of Andhra Pradesh - Subsection Section 16(5) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020 (5)Offence committed under sub-section (2) and / or (4) is punishable under the Code of Criminal Procedure,1973 and/or any other appropriate law.(Central Act 2 of 1974).
