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[Cites 0, Cited by 2] [Section 30(1)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(1)(c) in Andhra Pradesh General Sales Tax Act, 1957

(c)wilfully acts in contravention of the provisions of this Act or the rules made thereunder shall on conviction be liable to be punished with fine which shall not be less than five hundred rupees but which may extend to two thousand rupees.