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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Madras Presidency - Subsection

Section 24(1) in The Madras City Police Act, 1888

(1)Notwithstanding anything contained in this Act or any other Law for the time being in force :--
(a)any offence made punishable by Sections 45, 46, 49-A, 72 or 75 shall be cognizable.
(b)any Police Officer may arrest without a warrant any person committing in his presence any offence made punishable by this Act.