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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Such Magistrate or police-officer shall endorse his name thereon and such endorsement shall be sufficient authority to the police officer to whom the warrant is directed to execute the same within such limits, and the local police shall, if so required, assist such officer in executing such warrant.