Section 42 in Bihar and Orissa Public Demands Recovery Act, 1914
42. Prohibition of arrest or detention of women and persons under disability.
- Notwithstanding anything in this Act, the Certificate Officer shall not order the arrest, or detention in the civil prison of -(a)a woman, or(b)any person who, in his opinion, is a minor or of unsound mind.Part-IV Reference to Civil Court
