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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Madras Presidency - Subsection

Section 8(4) in The Madras Towns Nuisances Act, 1889

(4)The provisions of the Code of Criminal Procedure, 1898(Central Act V of 1898), shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken, under the said Code.