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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(5)(fifthly) in Hyderabad City Police Act, 1348F

(fifthly)-An order passed by the Commissioner of City Police, Hyderabad under clause third shall, subject to an appeal referred to in clause fourth be deemed to be final.