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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(b) in Telangana State Audit Act, 1989

(b)Any person who is convicted under clause (a) fails to comply with any such requisition shall be punishable for each day after conviction during which he continues to persist in his offence, with a fine not exceeding five hundred rupees.