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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in The Orissa Urban Police Act, 2003

(3)The Commissioner or any other police officer, specially empowered in this behalf by the Director General of Police, may arrest without warrant by a Magistrate any person who has committed an offence under Section 77.