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 Madhya Pradesh - Subsection Section 4(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973 (1)Any police officer or other person authorised in this behalf in accordance with rules made by the State Government may arrest without a warrant any person who is found begging.
