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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2) in Chhattisgarh Excise Act, 1915

(2)When any person is accused or reasonably suspected of committing an offence under this Act, and on demand of such officer refuses to give his name and residence or gives a name and residence which such officer has reason to believe to be false, he may be arrested by such officer in order that his name and residence may be ascertained.