Legal Document View

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
[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1)(f) in The Uttarakhand Police Act, 2007

(f)Any assembly or procession, which neglects or refuses to obey any order issued under clause (e) above, shall be deemed to be an “unlawful assembly” under Chapter VIII of the Indian Penal Code, 1860.