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 Odisha - Section Section 17 in Orissa Motor Spirit (Taxation on Sales) Act, 1946 17. Procedure for arrest without warrant. - The provisions of sections 60 and 61 of the Code of Criminal Procedure, 1898, (V of 1898). shall apply to all arrests made under section 15.
