Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in The Andhra Pradesh Habitual Offenders Act, 1962

(2)After the register is placed in the custody of the Superintendent of Police, no fresh alteration shall be made in the register except under an order in writing of the District Collector.