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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12B(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(3)While making an assessment to the best of Judgment under sub-section (1) the assessing authority may also direct the trader to pay, in addition to the market fees assessed a penalty equal to two times the market fees due on the turnover that was not disclosed by the trader in his return.