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 142] [Entire Act] Bengal Presidency - Subsection Section 142(ii) in Police Regulations, Bengal , 1943 (ii)that the members of such an assembly or procession may be arrested without warrant as being guilty of an offence under section 143 of the Indian Penal Code.
