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State of Andhra Pradesh - Section

Section 87 in Hyderabad City Police Act, 1348F

87. Notification may be signed by seal

Save any summonses, warrants, required by the provisions of this Act or the rules made thereunder, to be signed by the Commissioner of City Police, Hyderabad every licence or notification or document shall be deemed to be duly signed if it bears a facsimile of his signature stamped thereon.