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State of Haryana - Section

Section 167 in The Code of Criminal Procedure (Haryana Amendment) Act, 1981

167.

-A. Procedure on arrest by Magistrate. - For the avoidance of doubt, it is hereby declared that the provisions of section 167 shall, so far as may be, apply also in relation to any person arrested by, or under any order or direction of, a magistrate, whether executive or judicial.