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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

Bengal Presidency - Subsection

Section 72(1)(c) in The Calcutta Police Act, 1866

(c)any other law for the time being in force, if such person,--
(i)after being warned by a Police-officer, persists in committing such offences, or
(ii)is known to such Police-officer and, when asked by such Police-officer to give his name and address, refuses to give the same, or gives a name or address which such Police-officer has reason to believe to be false or cannot then and there ascertain to be true, or
(iii)is unknown to such Police-officer and his name and address cannot be ascertained then and there, and he refuses to accompany the Police-officer, to a police-station on being required so to do.