Section 21A(2) in Andhra Pradesh Education Act, 1982
(2)Whoever contravenes the provisions of sub-section (1) shall be punished with simple imprisonment for a term which shall not be less than six months but which may extend to three years or with fine which shall not be less than three thousand rupees but which may extend to fifty thousand rupees or with both.] [Inserted by Act No. 27 of 1987, w.e.f. 1-6-1987.]
