Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70] [Entire Act] State of Andhra Pradesh - Subsection Section 70(c) in Hyderabad City Police Act, 1348F (c)uses any threatening, insulting or obscene words or gestures, likely to disturb public peace or cause public nuisance, shall be punished with imprisonment for a term which may extend to eight days or with fine which may extend to fifty rupees.
