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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)to imprisonment for an offence under the [Protection of Civil Rights Act, 1955] [Substituted 'Untouchability (Offences) Act, 1955' by Act No. 28 of 2005, dated 25.10.2005.]; (Central Act 22 of 1955).