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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(b) in Andhra Pradesh Motor Vehicles Taxation Act, 1963

(b)Any person who wilfully fails to stop a motor vehicle when required to do so, by an officer under Clause (a) of this sub-section or resists such officer, shall be punishable with fine which may extend to fifty rupees.