Section 72 in Bharatiya Nagarik Suraksha Sanhita, 2023
72. Form of warrant of arrest and duration.
(1)Every warrant of arrest issued by a Court under this Sanhita shall be in writing, signed by the presiding officer of such Court and shall bear the seal of the Court.(2)Every such warrant shall remain in force until it is cancelled by the Court which issued it, or until it is executed.[Similar to Section 70 from Old CrPC-Also Refer]
