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[Cites 0, Cited by 41] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(c) in The Prevention of Corruption Act, 1988

(c)elsewhere, of a Deputy Superintendent of Police or a police officer of equivalent rank, shall investigate any offence punishable under this Act without the order of a Metropolitan Magistrate or a Magistrate of the first class, as the case may be, or make any arrest therefor without a warrant: