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 122] [Entire Act] Bombay Presidency - Subsection Section 122(e) in Bombay Police Act, 1951 (e)having in his possession without lawful excuse (the burden of proving which excuse shall be on such person) [any implement of house-breaking,-
