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(4) in Hyderabad City Police Act, 1348F (4)Nothing in this section shall apply to any article which under the order of Commissioner of City Police, Hyderabad has become the property of the person to whom the same was furnished.
