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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(b) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016

(b)For violation of provisions of this Order such as failure to submit periodical "C" form returns, non-maintenance of stock boards, and non-exhibition of price lists, prosecution need not be launched.