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[Cites 0, Cited by 6] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

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

(ba)against whom credible information has been received that he has committed a cognisable offence punishable with imprisonment far a term which may extend to more than seven years whether with or without fine or with death sentence and the police officer has reason to believe on the basis of that information that such person has committed the said offence;]