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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(ii) in Contempt of Courts (Patna High Court) Rules

(ii)The warrant shall be executed by the officer or officers to whom it is directed, and may also be executed by any other police officer whose name is endorsed upon the warrant by the officer to whom it is directed or endorsed.