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 147] [Entire Act] Union of India - Subsection Section 147(xi) in The Railway Protection Force Rules, 1987 (xi)resisting his lawful arrest or being under arrest or inconfinement leaving his arrest or confinement before he is set at libertyby unlawful authority;
