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[Cites 0, Cited by 102] [Entire Act]

Union of India - Section

Section 58 in The Code of Criminal Procedure, 1973

58. Police to report apprehensions.

- Officers-in-charge of police stations shall report to the District Magistrate, or, if he so directs, to the Sub-Divisional Magistrate, the cases of all persons arrested without warrant, within the limits of their respective stations, whether such persons have been admitted to bail or otherwise.