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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(3)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Any person contravening an order made by the Executive Officer under clause (a) shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.