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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Hyderabad City Police Act, 1348 F

(2)Warrant for seizure. - The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or any Magistrate may issue a warrant for the search and seizure of any certificate of service, arms, accoutrements, livery and other necessary articles not returned under subsection (1).