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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(b) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984

(b)If such person fails to comply with such order, unless he proves that it was not possible for him to comply therewith, and that he had within the period specified in the order, informed the officer mentioned in the order of the reasons which rendered compliance therewith impossible and of his where abouts, or proves that it was not possible for him to so inform the officer mentioned in the order, he shall, on conviction, be punished with imprisonment for a term which may extend to one year, or with fine, or with both.