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 19] [Entire Act] Union of India - Section Section 55A in The Code of Criminal Procedure, 1973 55A. [ Health and safety of arrested person [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 9.] - It shall be the duty of the person having the custody of an accused to take reasonable care of the health and safety of the accused.]
