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[Cites 0, Cited by 16] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(1) in The Code of Criminal Procedure, 1973

(1)A police officer, knowing of a design to commit any cognisable offence may arrest, without orders from the Magistrate and without a warrant, the person so designing, if it appears to such officer that the commission of the offence cannot be otherwise prevented.