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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1)(e) in The Code of Criminal Procedure, 1973

(e)to take into custody and carry before a Magistrate every person found in such place who appears to have been privy to the deposit, sale or production of any such property or article knowing or having reasonable cause to suspect it to be stolen property or, as the case may be, objectionable article to which this section applies.