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 9] [Section 14] [Entire Act] Union of India - Subsection Section 14(i) in The Immoral Traffic (Prevention) Act, 1956 (i)arrest without warrant may be made only by the special police officer or under his direction or guidance, or subject to his prior approval;
