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State of Andhra Pradesh - Section

Section 19 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

19. Penalty for contravention of Rules.

- Whoever knowingly or intentionally contravenes any provisions of these rules, for the contravention of which no punishment has been separately provided in the Act, shall be punishable with imprisonment up to six months, or with fine which may extend up to fifty thousand rupees, or both.