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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(1)(secondly) in Hyderabad City Police Act, 1348F

(secondly)the property being a common wearing apparel or otherwise, incapable of identification from the written or printed information, has been in no way concealed after the receipt of such information, be punished with fine which may extend to fifty rupees in respect of each such article which may be in his possession or offered to him.