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 Uttar Pradesh - Section Section 7 in The U.P. Essential Services Maintenance Act, 1966 7. Power to arrest without warrant. - Any police officer may arrest without warrant any person who is reasonably suspected of having committed any offence punishable under this Act.
