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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(b)wilfully acts in contravention of the provisions of this Act or the rules made thereunder; shall, on conviction, be liable to be punished with fine which may extend to two thousand rupees.