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[Cites 0, Cited by 2] [Section 50A] [Entire Act]

Union of India - Subsection

Section 50A(3) in The Code of Criminal Procedure, 1973

(3)An entry of the fact as to who has been informed of the arrest of such person shall be made in a book to be kept in the police station in such form as may be prescribed in this behalf by the State Government.