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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(b) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020

(b)having control over or custody of any account book or other record, fails to produce such book or record when required to do so by or under this Act. shall be punishable with imprisonment, which may extend to six months, or with fine, which may extend to five thousand rupees, or with both.