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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Hyderabad City Police Act, 1348F

(1)Every Police officer appointed by the Commissioner of City Police, Hyderabad shall, at the time of appointment be given a certificate of service in the form (A) annexed hereto under the signature of the Commissioner of City Police, Hyderabad. All the powers privileges, functions and responsibilities shall be conferred and imposed upon the Police officer by such certificate.