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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(a) in Hyderabad City Police Act, 1348 F

(a)who has been concerned in any cognizable offence before him under [sub-section (1) of section 41 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974);