Section 8(1)(b) in The Dowry Prohibition Act, 1961

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Union of India - Subsection

Section 8(1)(b) in The Dowry Prohibition Act, 1961

(b)for the purposes of matters other than—

(i)matters referred to in section 42 of that Code; and

(ii)the arrest of a person without a warrant or without an order of a Magistrate.