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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(2)Any financial penalty and any interest thereon payable by any person under this Act shall be paid to the Authority or Commission and shall be recoverable by the Authority or Commission as a debt due to the Authority from that person.