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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Hyderabad City Police Act, 1348F

(2)Every special Police officer so employed shall on appointment:-
(a)receive a certificate in the prescribed form .
(b)have all the powers, privileges and safeguards, as a Police officer.
(c)discharge all duties as may be assigned to him by, Commissioner of the City Police, Hyderabad, and
(d)be subject to the orders of the Commissioner of City Police, Hyderabad.