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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in The Andhra Pradesh Fire Service Act, 1999

(2)If he does not comply with the show-cause notice, shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.