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State of Andhra Pradesh - Section

Section 29 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F

29. Power to punish under other laws

When punishment for any act made punishable under this Act, has been prescribed in any other law for the time being in force, nothing contained in this Act shall prevent an action being taken against a Police Officer under such law or a punishment being given under such law more than that prescribed in this Act:Provided that no person shall be punishable twice for the same act.