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 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(2) in Hyderabad City Police Act, 1348F (2)The power to make rules under Sub-section (1) shall be subject to the condition of the rules being enforced after publication and they shall be published in the Official Gazette in the manner specified in Section 84.
