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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(4) in The Navy Act, 1957

(4)Where a warrant under sub-section (1) is issued to a police officer, the police officer shall take steps to execute the warrant and arrest the offender in like manner as if such warrant had been issued by a Magistrate of competent jurisdiction and shall, as soon as may be, deliver the person when arrested into naval custody.