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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2)(a) in The Assam Criminal Law (Amendment) Act, 1934

(a)the arrest without warrant of the person in respect of whom the order is made in any place where he may be found by any police officer or by any servant of the Government to whom the order may be directed or endorsed by or under the general or special authority of the appropriate Government;