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[Cites 0, Cited by 0] [Section 128A] [Entire Act]

Union of India - Subsection

Section 128A(4) in Motor Vehicles Act, 1939

(4)If a person, required by a police officer under sub-section (1) or sub-section (2) to provide a specimen of breath for a breath test, refuses or fails to do so and the police officer has reasonable cause to suspect him of having alcohol in his blood or urine, the police officer may arrest him without warrant except while he is at a hospital as an indoor patient.