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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(b) in The Punjab Wild Life Preservation Act, 1959

(b)may arrest, without warrant any person who commits or is reasonably suspected by such officer of having committed an offence under this Act, if he has reasonable ground for believing that such person will abscond unless arrested, or if the name and address of that person are unknown to such officer and the person refuses on a demand of such officer to give his name and address or gives a name and address which such officer has reason to believe to be false.