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[Cites 0, Cited by 2] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2) in The Code of Criminal Procedure, 1973

(2)Such Magistrate or police officer shall endorse his name thereon and such endorsement shall be sufficient authority to the police officer to whom the warrant is directed to execute the same, and the local police shall, if so required, assist such officer in executing such warrant.