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 3] [Entire Act] Union of India - Subsection Section 3(c) in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022 (c)arrested in connection with an offence punishable under any law for the time being in force or detained under any preventive detention law,
