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State of Jammu-Kashmir - Section

Section 40 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)

40. Persons reasonably suspected may be arrested.

- Any person against whom a reasonable suspicion exist that he has been guilty of an offence under this Act may be arrested by any Customs and Excise Officer, or other person duly employed for the prevention of smuggling.