Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(c) in Hyderabad City Police Act, 1348F

(c)there are sufficient reasons for believing that the person brought before him has committed a cognizable offence, he shall, if such person was arrested under Section 59 of the Code of Criminal Procedure., 1898 Central Act 5 of 1898 arrest him and shall either himself investigate or direct some officer subordinate to him to investigate, the facts and circumstances of the case.