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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(3) in Hyderabad City Police Act, 1348 F

(3)Notwithstanding the provisions contained in this section or in any rules made thereunder, it shall always be lawful for [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] to refuse a licence for or to prohibit the establishment of a place of public amusement or a place of public entertainment by a notorious scoundral or a bad character.Special Orders.