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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

21. Penalty for misrepresentation.

- Whoever makes any misrepresentation to, or suppresses any material fact from the Director of Electronic Service Delivery for obtaining any authorization, shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to one lakh rupees, or with both.