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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(3) in Andhra Pradesh General Sales Tax Act, 1957

(3)In making a rule under Sub section (1) or Sub section (2), the State Government may provide that a person guilty of a breach thereof, shall, on conviction by a Magistrate of the First class, be liable to be punished with fine which may extend to two thousand rupees.