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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2)(b) in Andhra Pradesh Para Medical Board Act, 2006

(b)in the case of a second or subsequent offence, with imprisonment for a term which may extend to one year, but which shall not be less than three months and with fine which shall not be less than two thousand rupees, but which may extend to five thousand rupees.