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 67] [Entire Act] State of Bihar - Subsection Section 67(2) in Bihar Police Act, 2007 (2)Any public meeting or procession ignoring or denying to follow any order specified in the above sub-section (1) shall be treated as illegal meeting under chapter XIII of the Indian Penal Code, 1860.
