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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4) in Chennai City Police Act, 1888

(4)The provisions of the Code of Criminal Procedure, 1882 [(Central Act V of 1882)] [Sub-sections (3) and (4) were inserted by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] 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.]