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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F

(1)The Police administration within the area under the police administration shall be vested in the Director-General of Police who shall be appointed by the Government and the Government shall also, for his assistance, appoint such Deputy and Assistant Directors-General as it deems proper.