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] [Entire Act] Union of India - Section Section 89 in The Assam Rifles Act, 2006 89. Contents of warrants issued under sections 87 and 88.— A warrant issued under section 87 or section 88, may contain such restrictions, reservations or conditions as the officer issuing it may think fit.
