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[Cites 0, Cited by 1] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Indian Telegraph Act, 1885

(1)Whenever it appears to the State Government that any act causing or likely to cause wrongful damage to any telegraph is repeatedly and maliciously committed in any place, and that the employment of an additional police-force in that place is thereby rendered necessary, the State Government may send such additional police-force as it thinks fit to the place, and employ the same therein so long as, in the opinion of that Government, the necessity of doing so continues.