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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Hyderabad City Police Act, 1348F

(2)the conditions subject to which they shall exercise their powers and perform the duties assigned to them;
(b)determining the residence and lodging of the members of the force;
(c)issuing directions for the collection of the means of intelligence and information or restricting them; and
(d)prescribing the forms of certificates of services to be awarded to the additional or special Police Officers:
Provided that the rules made under this section shall be subject to the Government