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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(c) in Hyderabad City Police Act, 1348F

(c)"officer in-charge of section" shall include, when the Inspector of the section is absent or unable from illness or other cause to perform his duties, the next senior police officer in the section or such other officer of the Division may, with the sanction of the Commissioner of City Police, Hyderabad appoint in this behalf;