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

State of Andhra Pradesh - Subsection

Section 343D(1) in Andhra Pradesh Municipalities Act, 1965

(1)Any person who at a public meeting to which this section applies acts or incites others to act in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees or with both.