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State of Andhra Pradesh - Section

Section 55 in Hyderabad City Police Act, 1348F

55. Person arrested to be brought before Criminal Court or Commissioner of City Police, Hyderabad

Any person arrested within the City Police limits under Sections 53 and 54 of this Act, shall, unless security is taken from him under the Code of Criminal Procedure, 1898 Central Act 5 of 1898 be produced before a City Magistrate or the Commissioner of City Police, Hyderabad.