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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Chattisgarh - Subsection

Section 320(1) in The Chhattisgarh Municipalities Act, 1961

(1)Any police officer may arrest any person who commits any offence under this Act or any rule or bye-law made thereunder-
(a)if the name and address of the person are unknown to him; and
(b)if the person declines to give his name and address or there is reason to doubt the accuracy of the name and address given.