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 9] [Entire Act] State of Odisha - Subsection Section 9(4) in The Orissa Home Guards Act, 1961 (4)A Police-officer may arrest without warrant any person who commits an offence punishable under sub-section (1) or sub-section (2).
