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State of Andhra Pradesh - Section

Section 81 in Hyderabad City Police Act, 1348F

81. Method of proving orders and circulars

Any order or notification issued or published under this Act by the Government or by a Magistrate or officer, the publication and issue thereof, may be proved by the Official Gazette in which such order or notification is published or by a copy thereof signed by such Magistrate or officer and certified by him to be a true copy of an original order or notification issued according to the Section of this Act applicable thereto.