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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4) in Hyderabad City Police Act, 1348 F

(4)Nothing in this section shall apply to any article which under the orders of [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] has become the property of the person to whom the same was furnished.