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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(1) in The Uttar Pradesh Upahar Vastu Adhiniyam, 1970 (1)Any police officer may arrest without warrant any person who is reasonably suspected of having committed any offence punishable under this Act.
