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 5] [Entire Act] Union of India - Subsection Section 5(1) in The Prohibition of Smoking In Public Places Rules, 2008 (1)The authorised officers mentioned in Schedule III shall be competent to act under and compound the offences committed in violation of section 4 of the Act.
