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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)the resort to any place within, on the passage through, such village of any person whom he knows, or reasonably suspects, to be robber, escaped convict or proclaimed offender ;