Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(c) in Telangana Public Conveyances Act, 1956

(c)"Commissioner of Police" means the Commissioner of Police for the City and includes any person authorised by him to exercise or perform any power or duty imposed or conferred on the Commissioner of Police by this Act;