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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(c) in Hyderabad City Police Act, 1348 F

(c)no person doing any act in good faith on being required under section 34 of this Act or under [section 37 of the Code of Criminal Procedure, 1973] [Repealed by A.P. Act No.XXIII of 1958.] (Central Act 2 of 1974),