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[Cites 0, Cited by 1] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3) in The Code of Criminal Procedure, 1973

(3)Whenever there is reason to believe that the delay occasioned by obtaining the endorsement of the Magistrate or police officer within whose local jurisdiction the warrant is to be executed will prevent such execution, the police officer whom it is directed may execute the same without such endorsement in any place beyond the local jurisdiction of the Court which issued it.