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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Tamilnadu - Subsection

Section 34A(2) in Chennai City Police Act, 1888

(2)Any Police-officer, not below the rank of a Head Constable, may arrest, without warrant, any person who, in his view, commits any offence punishable under sub-section (1) or seize any ticket in respect of which he is satisfied that any such offence has been committed.