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State of Andhra Pradesh - Section

Section 17 in Hyderabad City Police Act, 1348F

17. Prohibition as to other employment

No Police officer, other than a special Police Officer shall, without the permission of the Government either as principal or agent
(a)carry on any trade;
(b)be concerned in any way in the purchase or sale of any immovable property situate within the limits of the City Police or of any interest therein;
(c)accept any other office or take to any other profession or engage in any other business other than his office or duties as Police Officer.