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 3] [Entire Act]

State of Telangana - Subsection

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

(c)"officer in-charge of section" shall include, when the Inspector of the section is absent or unable from illness or other cause to perform his duties, the next senior Police officer in the section or such other officer as the officer of the Division may, with the sanction of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] appoint in this behalf;