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 142] [Entire Act] State of Maharashtra - Subsection Section 142(c) in Maharashtra Police Act (c)fails, without sufficient cause, to make a report about his place of residence or about his date of departure or arrival as required by sub-section (2) of section 56 or of section 57,
