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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(b) in Hyderabad City Police Act, 1348F

(b)there are sufficient reasons for believing that such person has committed an offence, but there are no sufficient reasons for believing that he has committed a cognizable offence, he shall forthwith produce him before the Commissioner of City Police, Hyderabad along with a report containing the reasons and shall proceed in accordance with the directions of the Commissioner of City Police, Hyderabad;