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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(1) in Hyderabad City Police Act, 1348F

(1)No Magistrate or Police Officer shall be liable to any penalty or to payment of any damages on account of any act done or intended to be done in good faith in the discharge of his duties or exercise of powers under the provisions of this Act, or in accordance with any rule or order or direction issued or rules made thereunder.