Section 14(1)(a) in Hyderabad City Police Act, 1348 F

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(a)the expiry after receipt of notice of his intention in writing by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957],

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