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 4] [Entire Act] State of Himachal Pradesh - Subsection Section 4(2) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969 (2)The officer-in-charge of a detention camp may pending trial keep the arrested person in detention for a period not exceeding one month.
