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[Cites 0, Cited by 13] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(g) in The Code of Criminal Procedure, 1973

(g)who has been concerned in, or against whom reasonable complaint has been made, or credible information has been received, or a reasonable suspicion exists, of his having been concerned in, any act committed at any place out of India which if committed in India, would have been punishable as an offence, and for which he is, under any law relating to extradition, or otherwise, liable to be apprehended or detained in custody in India; or