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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(2) in The Karnataka Police Act, 1963.

(2)Any Police Officer may, on the information of any person in possession or in charge of any dwelling house, premises, or land or ground attached thereto, or of any ground, building, monument or structure belonging to Government, arrest without a warrant any person alleged to have committed therein or thereon any offence punishable under sub-section (1) of this section.