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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(2) in Andhra Pradesh Education Act, 1982

(2)If any such officer is resisted in the exercise of such power or discharge of such duty, the Magistrate having jurisdiction shall, on a written requisition from such officer, direct any police officer not below the rank of sub-inspector to render such help as may be necessary to enable the officer to exercise such power or discharge such duty.