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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Propagation of other religion in the places of worship or prayer (Prohibition) Act, 2007

3. Offences and Penalties.

- Whoever contravenes the provisions contained in Section 2 shall be punished with imprisonment which may extend to three years or with fine, upto Rs. 5,000/-(Rupees five thousand) or with both.