(3)The [Commissioner or Joint Commissioner or Deputy Commissioner] [Substituted for the words 'Commissioner or any Deputy Commissioner' by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).] authorised under sub-section (2) may, for the purpose of securing the attendance of any person against whom an order is proposed to be made under sub-section (1), exercise all or any of the powers of a Court under sections 75 to 77 of the Code of Criminal Procedure, 1882 [(Central Act V of 1882)] [Now, refer Code of Criminal Procedure, 1973 (Central Act 2 of 1974).].
