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[Cites 0, Cited by 0] [Section 343I] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343I(2) in Andhra Pradesh Municipalities Act, 1965

(2)Any person who contravenes, or willfully aids or abets the contravention of the provisions of sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine or with both.