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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in The West Bengal Anti-Profiteering Act, 1958

(2)Any police officer not below the rank of a Sub-Inspector of Police may arrest without warrant any person against whom a reasonable complaint has been made or cerdible information has been received of his having been concerned in any of the offences punishable under this Act.