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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(6) in The Delhi Police Act, 1978

(6)Without prejudice to the foregoing provisions, the Commissioner of Police, while issuing notice to any person under sub-section (1) may issue a warrant for his arrest and the provisions of sections 70 to 89 (both inclusive) of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply in relation to such warrant.