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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2)(a) in The Orissa Prohibition Act, 1956

(a)Save as in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, 1898 (V of 1898) relating to investigations, arrests, detention in custody, searches, summonses, warrants of arrest, search-warrants and the production of persons arrested shall apply so far as may be, to arrests, detentions and searches made, summonses and warrants issued, and the production of persons arrested under this Act :