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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(4) in The Uttarakhand Police Act, 2007

(4)Assisting any citizen, in arresting or handing over to the Police Station, any person or persons under Section 43 of the Code of Criminal Procedure, 1973 along with the arms, ammunition, property or any objectionable or suspicious object, if any, seized from him, without delay. In case the arrested person is a woman, the male Village Guard shall be accompanied by a woman;