Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Hyderabad City Police Act, 1348F

(3)Effect of suspension of Police Officer:- When a Police officer is suspended from his powers, duties and privileges shall be temporarily suspended and such Police officer shall not, by reason of suspension, be deemed to be excluded from the definition of Police officer but shall be deemed to be subject to all the responsibilities, prohibitions and compliance with orders in the same manner as he would be if he had not been suspended.