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[Cites 0, Cited by 1] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(d) in Prevention of Corruption Act, 1947

(d)elsewhere, of a Deputy Superintendent of Police, shall investigate any offence punishable under Section 161, Section 165, or Section 165A. of the Indian Penal Code or under Section 5 of this Act, without the order of a Presidency Magistrate or a Magistrate of the first class, as the case may be, or make any arrest therefor without a warrant :