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(1) in The Andhra Pradesh Habitual Offenders Act, 1962 (1)The register shall be placed in the custody of the Superintendent of Police who shall, from time to time, report to the District Collector any alterations to be made therein.
