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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(7) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F

(7)causes unwarrantable physical hurt to any person in his custody, shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to three months' pay or with both.