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 45] [Entire Act] State of Bihar - Subsection Section 45(f) in Bihar Chaukidari Manual (f)To communicate to thana with the least possible delay, information of the existence of disputes likely to lead to riot or serious affray and of an arrest made by chaukidar or private person.
