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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(b) in Andhra Pradesh Electricity Duty Act, 1939

(b)intentionally obstructs an Inspecting Officer appointed under Section 5 in the performance of his duties or the exercise of his powers under this Act and the rules made thereunder he shall be punished with fine which may extend to fifty rupees.