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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(ii) in The Andhra Pradesh Gaming Act, 1974

(ii)for every subsequent offence, with imprisonment for a term which may extend to one year and with fine which may extend to two thousand rupees but in the absence of special reasons to be recorded in writing the punishment awarded under this clause shall be