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State of Jammu-Kashmir - Section

Section 151 in The Code of Criminal Procedure, 1989 (1933 A. D.)

151. Arrest to prevent such offences.

- A police officer knowing of a design to commit any cognizable offence may arrest, without orders from a Magistrate and without a warrant, the person so designing, if it appears to such officer that the commission of the offence cannot be otherwise prevented.