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[Cites 0, Cited by 2] [Section 50A] [Entire Act]

Union of India - Subsection

Section 50A(1) in The Code of Criminal Procedure, 1973

(1)Every police officer or other person making any arrest under this Code shall forthwith give the information regarding such arrest and place where the arrested person is being held to any of his friends, relatives or such other persons as may be disclosed or nominated by the arrested person for the purpose of giving such information.