Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] Madras Presidency - Subsection Section 24(4) in The Madras City Police Act, 1888 (4)Central Act V of 1898-- The provisions of the Code of Criminal Procedure, 1898, shall apply to any arrest made or bond taken under this section been made, or the bond had as if the arrest has been taken, under the said Code.
