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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(1) in The Calcutta Pilots Act, 1859

(1)Whenever the Judge of the said Court thinks it necessary for obtaining evidence that any person should be arrested, he may issue a warrant for his arrest, and may, for the purpose of effecting the arrest, authorize any officer (subject, nevertheless, to any general or special instructions from theCentral Government) to enter any vessel.