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

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)The Authority or Commission may, in any case it thinks fit, waive, remit or refund, wholly or in part, any financial penalty or any interest thereon payable under this Act.