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 42] [Entire Act] State of Jammu-Kashmir - Subsection Section 42(a) in The Code of Criminal Procedure, 1989 (1933 A. D.) (a)in the taking or preventing the escape of any other person whom sum Magistrate or police officer authorised to arrest ;
