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State of Karnataka - Section

Section 74 in Karnataka Police Act, 1963

74. When Police Officer may arrest without warrant.

- A Police Officer may arrest without warrant any person committing in his presence in any street or public place any noncognizable offence punishable under this Act, or under any rule made thereunder and for which no express provision has been made elsewhere, or under any other law for the time being in force, if such person,-
(i)after being warned by a Police Officer persists in committing such offence, or
(ii)refuses to accompany the Police Officer to a police station on being required so to do.