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Union of India - Section

Section 70 in The Code of Criminal Procedure, 1973

70. Form of warrant of arrest and duration.

(1)Every warrant of arrest issued by a Court under this Code shall be in writing, signed by the presiding officer of such Court and shall bear the seal of the Court.
(2)Every such warrant shall remain in force until it is cancelled by the Court which issued it, or until it is executed.