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 185] [Entire Act] State of Andhra Pradesh - Subsection Section 185(2) in Criminal Rules of Practice and Circular Orders, 1990 (2)The authority issuing the warrant shall specify a time for the sale of the attached property and for the return of the warrant.
