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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(ii) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

(ii)The warrant shall be executed by the Police 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 whom it is directed or endorsed ;