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

State of Andhra Pradesh - Subsection

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

(fourthly)-Any person aggrieved by an order of the Commissioner of City Police, Hyderabad made under clause third may appeal to the Government within ten days from the date when such order is made.