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 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(3) in Hyderabad City Police Act, 1348F (3)Every warrant so issued shall be executed in accordance with the provisions of this Act by a Police Officer of if the authority issuing the same otherwise directs by any other person also.
