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 10] [Entire Act] State of Himachal Pradesh - Subsection Section 10(i) in Himachal Pradesh Prevention of Beggary Act, 1979 (i)arrest without a warrant may be made only by the special police officer or under his direction or guidance or subject to his prior approval;
