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

State of Andhra Pradesh - Subsection

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

(seventhly)-Any order made by the Commissioner of City Police, Hyderabad under clause third or by the Government under clause four shall not be deemed to be operative at the expiration of proclamation of emergency.