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[Cites 0, Cited by 1] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(c) in The Code of Criminal Procedure, 1973

(c)the commission of, or intention to commit, in or near such village any non-bailable offence or any offence punishable under section 143, section 144, section 145, section 147 or section 148 of the Indian Penal Code (45 of 1860);