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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(2)Any police officer may arrest without warrant any person reasonably suspected of an act or omission specified in sub-section (1), and shall forward the person so arrested to the nearest Magistrate who shall cause him to be forwarded to the District Magistrate for being committed to prison under sub-section (1).