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[Cites 0, Cited by 0] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(a) in The Cantonments Act, 2006

(a)in the case of a breach of any such provisions as is specified in Part B of Schedule IV, no person shall be so arrested who consents to give his name and address, unless there is reasonable ground for doubting the accuracy of the name or address so given, the burden of proof of which shall lie on the arresting officer, and no person so arrested shall be detained after his name and address have been ascertained; and