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 42] [Entire Act] Union of India - Section Section 60A in The Code of Criminal Procedure, 1973 60A. [ Arrest to be made strictly according to the Code [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 10.] - No arrest shall be made except in accordance with the provisions of this Code or any other law for the time being in force providing for arrest.]
