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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Aerial Ropeways Act, 1957

(1)If any person commits any offence punishable with imprisonment under Section 22, he may be arrested without warrant or written authority by any servant of the promoter, or by any police officer or by any other person whom such servant or officer may call to his aid.