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[Cites 0, Cited by 50] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(1) in The Code of Criminal Procedure, 1973

(1)The Chief Judicial Magistrate or a Magistrate of the first class may direct a warrant to any person within his local jurisdiction for the arrest of any escaped convict, proclaimed offender or of any person who is accused of a non-bailable offence and is evading arrest.