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 70] [Entire Act] State of Odisha - Subsection Section 70(i) in The Bihar and Orissa Excise Act, 1915 (i)arrest without warrant any person found committing an offence punishable under Section 47, Section 49, Section 55, or Section 56; and
