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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(3) in Hyderabad City Police Act, 1348F

(3)When licence is suspended or revoked the person shall be deemed without licence:- When any such licence or written permission is suspended or revoked or when the period for which the same was granted has expired, the person to whom the same was granted shall be deemed to be without a licence or permission, until the order of suspension or revocation is cancelled by the Commissioner of City Police, Hyderabad or until the same is renewed.