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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)Any servant of the Government authorised in this behalf by general or special order of the appropriate Government may arrest without warrant any person against whom reasonable suspicion exists that he is a person in respect of whom an order might lawfully be made under sub-section (1) of Section 16.