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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Andhra Pradesh - Subsection

Section 378(2) in Andhra Pradesh Municipalities Act, 1965

(2)Any police officer who omits or refuses to perform any duty imposed on him by this Act shall be deemed to have committed an offence under the law governing the police force for the time being in force.