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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(a) in Hyderabad City Police Act, 1348F

(a)the words "complaint," "investigation, "offence," "cognizable offence," "non-cognizable offence," "bailable offence," "non-bailable offence," "officer incharge of police station" shall respectively have the meanings assigned to them in the Code of Criminal Procedure, 1898: (Central Act 5 of 1898).