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 Assam - Section Section 59 in The Assam Highway Act, 1989 59. Power of arrest with out warrant in case of offence involving encroachment on or damage to highways. - A police officer in uniform may arrest without warrant any person who commits in his view an offence punishable under Sections 66 or 67.
