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State of Telangana - Section

Section 58 in Hyderabad City Police Act, 1348 F

58. Power to seize documents or articles produced.

- The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, if he thinks fit, retain in his custody any document or article found or produced before him and in respect of which there is sufficient reason to believe that it relates to a matter under investigation or that an offence has been committed.