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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

State of Andhra Pradesh - Subsection

Section 132(2)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)wilfully refuses or without lawful excuse (the proof of which lies on him) neglects to furnish the particulars or information within the time specified in the notice; or