Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(c) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(c)Any statement executed by any member of the Special Armed Constabulary or the Pradeshik Armed Constabulary in accordance with Sections 3 and 13 of the said Act shall be so read and construed as if it had been executed under the corresponding provisions of this Act.