Section 43(1)(c) in The Calcutta Suburban Police Act, 1866

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Bengal Presidency - Subsection

Section 43(1)(c) in The Calcutta Suburban Police Act, 1866

(c)any other law for the time being in force, if such person,—

(i)after being warned by a Police-officer, persists in committing such offence, or

(ii)is unknown to such Police-officer and, when asked by such Police-officer to give his name and address, refuses to give the same, or gives a name or address which such Police-officer has reason to believe to be false, or cannot then and there ascertain to be true, or

(iii)is unknown to such Police-officer, and his name and address cannot be ascertained then and there and he refuses to accompany the Police-officer to a police-station on being required so to do.

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Bengal Presidency - Subsection

Section 43(1)(c) in The Calcutta Suburban Police Act, 1866