Section 67 in The Code of Criminal Procedure, 1989 (1933 A. D.)
67. Provisions of sections 47, 48 and 49 to apply to arrests under section 66.
- The provisions of sections 47, 48 and 49 shall apply to arrests under section 66, although the person making any such arrest is not acting under a warrant and is not a police-officer having authority to arrest.
