Section 7(3) in Cyberabad (Metropolitan Area) Police Act, 2004
(3)For the purpose of facilitating the application of the provisions of the [Hyderabad City Police Act, 1348 F. (Act IX of 1348 F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], to the Cyberabad [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.], the Government may, by notification, make such adaptations and modifications of the said Act and rules, notifications, regulations, orders, directions made thereunder whether by way of repealing, amending or suspending any provision thereof as may be necessary or expedient and thereupon the said Act and the rules, notifications, regulations, orders and directions made thereunder, shall apply to the Cyberabad [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.], subject to the adaptations and modifications so made.
