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[Cites 0, Cited by 27] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Code of Criminal Procedure, 1973

(2)Any Magistrate, whether Executive or Judicial, may at any time arrest or direct the arrest, in his presence, within his local jurisdiction, of any person for whose arrest he is competent at the time and in the circumstances to issue a warrant.