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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(1) in Hyderabad City Police Act, 1348F

(1)The Commissioner of City Police, Hyderabad by virtue of his office, and any Deputy Commissioner of Police specially empowered in this behalf by the Government, shall have all the powers of a District Magistrate under Sections 94, 96, 97 and 98 of the Code of Criminal Procedure, 1898, (Central Act 5 of 1898).