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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5A(2) in The Andhra Pradesh (Andhra Area) District Police Act, 1859.

(2)The Government may also appoint such number of Deputy Commissioners and Assistant Commissioners as they may deem necessary for the metropolitan area referred to in sub-section (1) to assist the Commissioner.