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 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(a) in The Andhra Pradesh Prohibition Act, 1995 (a)may arrest without warrant any person found committing an offence punishable under Section 7, Section 7-A, Section 8 or Section 9;
