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 1] [Section 52] [Entire Act] Union of India - Subsection Section 52(2) in The Prevention Of Terrorism Act, 2002 (2)The person arrested shall be informed of his right to consult a legal practitioner as soon as he is brought to the police station.
