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] [Entire Act] State of Andhra Pradesh - Section Section 7 in Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968 7. Any person who fails to obey a summons issued under these rules shall be punishable with fine which may extend to one hundred rupees.
