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 16] [Entire Act] State of Manipur - Subsection Section 16(2) in Manipur (Village Authorities in Hill Areas) Act, 1956 (2)No person who is arrested under this section shall be detained in custody without being informed, as soon as may be, of the grounds of such arrest.
