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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3)(ii) in The Bihar State Election Authority Act, 2008

(ii)If any police officer reasonably suspects any person of committing an offence under clause (i), he may, if requested so to do by the Election Authority or any officer authorized by it require that person to declare to him immediately his name and address and, if that person, refuses or fails so to declare his name and address, or if the police officer reasonably suspects him of giving a false name or address, the police may arrest him without warrant.