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 79] [Entire Act] State of Bihar - Subsection Section 79(2) in Bihar Police Act, 2007 (2)It shall be lawful for any police officer to arrest such person who commits any of the offences mentioned under sub-section (1). However, the person so arrested shall be released on bail of personal bond.
