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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(i) in The Andhra Pradesh Special Protection Force Act, 1991

(i)any person, who voluntarily causes hurt to or attempts voluntarily to cause hurt to, or wrongfully restrains or attempts wrongfully to restrain or assault, threatens to assault pr uses threatens or attempts to use criminal force to any employee, referred to in clause (iv) of Sec, 8, or to him or any other member of the Force in the discharge of his duty as such employee or in execution of his duty as such member, as the case may be, or with intent to prevent or to deter him from discharging his duty as such member or consequence of anything done or attempted to be done by him in the lawful discharge of his duty as such member”.