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 141] [Entire Act] Bengal Presidency - Subsection Section 141(2) in Calcutta Port Act, 1890 (2)Such person may be detained at the station-house until his name and address shall be correctly ascertained.
