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[Cites 0, Cited by 1] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(1) in The Code of Criminal Procedure, 1973

(1)When a warrant directed to a police officer is to be executed beyond the local jurisdiction of the Court issuing the same, he shall ordinarily take it for endorsement either to an Executive Magistrate or to a police officer not below the rank of an officer-in-charge of a police station, within the local limits of whose jurisdiction the warrant is to be executed.