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 41B] [Entire Act] Union of India - Subsection Section 41B(c) in The Code of Criminal Procedure, 1973 (c)inform the person arrested, unless the memorandum is attested by a member of his family that he has a right to have a relative or a friend named by him to be informed of his arrest.
