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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(ii) in Andhra Pradesh Control of Organised Crime Act, 2001

(ii)in any other case, be punishable with imprisonment for a term which may extend to five years and shall also be liable to a fine, subject to a minimum fine of rupees five lakhs.