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[Cites 0, Cited by 0] [Section 41C] [Entire Act]

Union of India - Subsection

Section 41C(2) in The Code of Criminal Procedure, 1973

(2)The State Government shall cause to be displayed on the notice board kept outside the control rooms at every district, the names and addresses of the persons arrested and the name and designation of the police officers who made the arrests.