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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(1) in Hyderabad City Police Act, 1348F

(1)Any written permission or licence granted under this Act or any person, shall specify the period and locality for which, and the conditions and restrictions subject to which, the person to whom the permission or licence is granted shall act, and shall be signed by the Commissioner or City Police, Hyderabad; and such fee shall be charged therefor as may be prescribed by rules made under this Act in this behalf.