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[Cites 0, Cited by 3] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(i) in The Code of Criminal Procedure, 1973

(i)for whose arrest any requisition, whether written or oral, has been received from another police officer, provided that the requisition specifies the person to be arrested and the offence or other cause for which the arrest is to be made and it appears therefrom that the person might lawfully be arrested without a warrant by the officer who issued the requisition.