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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2)(n) in Andhra Pradesh Excise Act, 1968

(n)constituting Mobile Courts of Magistrates in consultation with the High Court, for the trial of offences against any provisions of this Act or the rules or orders made thereunder;