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[Cites 0, Cited by 1] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(1) in Motor Vehicles Act, 1939

(1)A police officer in uniform may arrest without warrant any person who commits in his view an offence punishable under section 116 or section 117 or section 126:Provided that any person so arrested in connection with an offence punishable under section 117 shall be subjected to a medical examination by a registered medical practitioner within two hours of his arrest or shall then be released from custody.