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State of Telangana - Section

Section 87 in Hyderabad City Police Act, 1348 F

87. Notifications may be signed by seal.

- Save any summonses, warrants, or search warrants, required, by the provisions of this Act or the rules made thereunder, to be signed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] every licence or written permission or notification or document shall be deemed to be duly signed if it bears a facsimile of his signature stamped thereon.