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 11] [Section 10] [Entire Act] Union of India - Subsection Section 10(a) in The Central Reserve Police Force Act, 1949 (a)is in a state of intoxication when on, or after having been warned for, any duty or on parade or on the line of march; or
