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State of Andhra Pradesh - Section

Section 58A in Andhra Pradesh Forest Act, 1967

58A. Order of confiscation not to bar imposition of other penalty.

- An order of confiscation under sub section (2-A) or sub section (2-D) of Section 44 shall not be deemed to bar the imposition of any other penalty to which the person from whom the property is seized is liable under this Act.]