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

State of Andhra Pradesh - Subsection

Section 8(4) in Andhra Pradesh Mineral Dealer's Rules, 2000

(4)Whoever intentionally obstructs the competent authority or any other officer in performing his duties (is imposing penalties etc.,) under these rules shall be punishable with an imprisonment for a term which may extend to 6 months or fine which may extend to Rs. 10.000/- or with both.