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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(5)(sixthly) in Hyderabad City Police Act, 1348F

(sixthly)-Nothing contained in this Section shall require any Police Officer to disclose to the person against whom an order is made under clause third or to a court the source of his information or of any fact the communication of which may, in the opinion of the Commissioner of City Police , Hyderabad reveal the name or identity of person giving information.