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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Hyderabad City Police Act, 1348F

(2)The Commissioner of City Police, Hyderabad may direct any person who has been twice convicted under Section 69 of this Act or any person who has been thrice convicted within a period of 3 years under Section 4 or Section 13 of the Gambling Act, 1319 Fasli as amended to remove as aforesaid.