Section 4(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(b)wilfully acts in contravention of the provisions of this Act or the rules made thereunder, shall, on conviction, be liable to be punished with fine which may extend to two thousand rupees.

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State of Andhra Pradesh - Subsection

Section 4(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001