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] [Entire Act] State of Maharashtra - Section Section 17 in Maharashtra Prevention of Communal, Anti-Social and Other Dangerous Activities Act, 1980 17. Amendment of section 56 of Bombay XXII of 1951.- (Amendment has been carried out in section 56 of the Bombay Police Act, 1951.)
