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] [Entire Act] State of Manipur - Section Section 59 in The Manipur Highways Act, 1979 59. Power of arrest without warrant in case of offices involving encroachment on or damage to highways. - A police officer officer in uniform may arrest without warrant any person who commits in his view on offence punishable under Section 66 or 67.
