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[Cites 0, Cited by 0] [Section 498] [Entire Act]

State of Uttar Pradesh - Subsection

Section 498(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Any police officer may arrest any person who commits in his view any offence against this Act or against any rule, regulation or bye-law, if the name and address of such person be unknown to him, and if such person, on demand, declines to give his name and address or gives a name and address which such officer has reason to believe to be false.