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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Mineral Dealer's Rules, 2000

(2)any person who buys or sells minerals except under and in accordance with the registration shall be punishable with a fine which may extend to Rs. 25,000/- or imprisonment for a term which may extend to one year or with both.