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 1] [Entire Act] Union of India - Section Section 22 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947 22. Power to arrest without warrant Any police officer may arrest without warrant any person who is reasonably suspected of having committed an offence punishable under this Act.
