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 81] [Entire Act] State of Uttarakhand - Subsection Section 81(2) in The Uttarakhand Police Act, 2007 (2)It shall be lawful for any police officer to take into custody without a warrant, any individual, who commits any of the offences mentioned under sub-section (1) and fails to compound that offence on the spot.
