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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 15 in U.P. Industrial Disputes Act, 1947

15. Offence to be deemed cognizable.

- Notwithstanding anything contained in the Second Schedule to the Code of Criminal Procedure, 1898, [any police officer may arrest without warrant any person who is reasonably suspected of having committed, or of committing, or of being about to commit a contravention of any rule or order made under this Act.] [Now, Code of Criminal Procedure, 1973.]