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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980 (b)"Commissioner" means the Commissioner of Police appointed under section 5 of the Hyderabad City Police Act, 1348 F (Act IX of 1348 F);
