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 17] [Entire Act] State of Himachal Pradesh - Subsection Section 17(c) in Himachal Pradesh Habitual Offenders Act, 1969 (c)refuses to allow his finger and palm impression, foot-prints and photographs to be taken by any person acting under an order passed under section 6; or
