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[Cites 0, Cited by 4] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2) in Gold (Control) Act, 1968

(2)Any officer who has arrested any person under this section shall, for the purpose of releasing such person on bail or otherwise, have the same powers and be subject to the same provisions as the officer-in-charge of a police station has, and is subject to, under the Code of Criminal Procedure, 1898 (5 of 1898).