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 4] [Entire Act] State of Bihar - Section Section 24 in The Bihar Maintenance of Public Order Act, 1949 24. Power to arrest without warrant. - Any police officer may arrest without warrant any person who is reasonably suspected of having committed an offence punishable under this Act.
