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State of Andhra Pradesh - Section

Section 20 in Hyderabad City Police Act, 1348F

20. Making false statement to obtain employment

Any person who wilfully makes a false statement or produces a false document for the purpose of obtaining for himself or any other person employment in Police or release from such employment shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees or with both.