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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(2)(a) in The Bengal Criminal Law Amendment Act, 1930

(a)the arrest without warrant of the person in respect of whom the order is made at any place where he may be found by any police officer or by any servant of the Government to whom the order may be directed or endorsed by or under the general or special authority of the State Government;