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 4A(1)] [Section 4A] [Entire Act] Bengal Presidency - Subsection Section 4A(1)(d) in The Calcutta Suburban Police Act, 1866 (d)to apprehend all persons whom he is legally authorised to apprehend, and for whose apprehension there is sufficient reason;