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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(2) in The Chota Nagpur Rural Police Act, 1914

(2)he shall arrest-
(a)all proclaimed offenders,
(b)all persons whom he may find in the act of committing any offence specified in the Schedule, and
(c)any person against whom a hue and cry has raised of his having been concerned in any such offence.