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[Cites 0, Cited by 9] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(c) in The Armed Forces (Special Powers) Act, 1958

(c)arrest, without warrant, any person who has committed a cognizable offence or against whom a reasonable suspicion exists that he has committed or is about to commit a cognizable offence and may use such force as may be necessary to effect the arrest;