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State of Odisha - Section

Section 8 in The Orissa Essential Services (Maintenance) Act, 1988

8. Power to arrest without warrant.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), any police officer not below the rank of Sub-Inspector of Police may arrest without warrant any person who is reasonably suspected of having committed any such offence.