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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Hyderabad City Police Act, 1348F

(3)Notice shall be given for discontinuance of service:-In every case in which Police officers are appointed on the application of any person, such person shall give a notice in writing to the Commissioner of City Police, Hyderabad fixing a period of one month and requiring him to terminate the services of such Police officers within one month or a leaser period from the date of receipt of notice as the Commissioner may fix.