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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(2)any person who commits an offence made punishable by this section which is not a cognizable offence as defined in the Code may be arrested without a warrant by any officer in charge of a police station or by any police officer not below the rank of a sub-inspector.