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[Cites 0, Cited by 0] [Section 560] [Entire Act]

State of Jharkhand - Subsection

Section 560(2) in Jharkhand Municipal Act, 2011

(2)If any police officer reasonably suspects that any person is committing an offence under subsection (1) he may, if requested so to do by the chairman of the meeting require that person to declare him immediately his name and address and, if that person refuses or fails so to declare his name and address, or if the police officer reasonably suspects him of giving a false name or address, the police officer may arrest him without warrant.