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[Cites 0, Cited by 1832] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(1) in The Code of Criminal Procedure, 1973

(1)Any officer-in-charge of a police station may, without the order of a Magistrate, investigate any cognisable case which a Court having jurisdiction over the local area within the limits of such station would have power to inquire into or try under the provisions of Chapter XIII.