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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh (Andhra Area) District Police Act, 1989

(2)The Government may also appoint such number of Deputy Commissioners and Assistant Commissioners' as they may deem necessary for this metropolitan area referred to in sub-section (1) to assist the Commissioner: