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State of Odisha - Section

Section 34 in The Orissa Animal Contagious Diseases Act, 1949

34. Arrest without order or warrant.

- Any police officer, not being below the rank of Sub-Inspector of Police, may, without an order from a Magistrate and without a warrant, arrest any person who has been concerned in an offence against any of the provisions of this Act relating to an infected place or infected animal.