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[Cites 0, Cited by 37] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Code of Criminal Procedure, 1973

(2)Where a police officer arrests without warrant any person other than a person accused of a non-bailable offence, he shall inform the person arrested that he is entitled to be released on bail and that he may arrange for sureties on his behalf.