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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(3) in Uttaranchal School Education Act, 2006

(3)Every offence under this section shall be cognizable, but no police officer below the rank of a Additional Superintendent shall investigate any such offence without the order of a Magistrate 'of the first class or make arrest therefore without a warrant.