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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)When the person against whom such warrant is issued is arrested, he shall be made over with the warrant to the nearest police officer, who shall cause him to be taken before a Magistrate having jurisdiction in the case, unless security is taken under section 73.[Similar to Section 73 from Old CrPC-Also Refer]