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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(2) in The Andhra Pradesh Gaming Act, 1974 (2)Any police officer having the power to issue a warrant under sub-section (1) may, instead of doing so himself exercise all or any of the powers exercisable under such warrant.
