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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Industrial Single Window Clearance Act, 2002

23. Penalty.

- Any entrepreneur who fails to comply With the conditions or undertaking in the self certification given to the Nodal Agency or other department or authorities shall on conviction be punishable with fine which may extend to five thousand rupees for the first offence and for the second or subsequent offences with fine which may extend to ten thousand rupees.