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 52] [Entire Act] State of Uttarakhand - Subsection Section 52(2) in The Uttarakhand Police Act, 2007 (2)However, in exceptional and unavoidable circumstance, the officer-in-charge of the Police Station shall take action in matters referred to in sub- section (1), with the concurrence of the concerned Executive Magistrate.
