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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

Madras Presidency - Subsection

Section 51A(7) in The Madras City Police Act, 1888

(7)Nothing in this section shall be deemed to require any Police Officer to disclose to the person against whom an order is made under sub-section (1) or to any Court the sources of his information or any fact the communication of which might, in the opinion of the Commissioner, lead to the disclosure of the identity or name of any informant.