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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)In making an arrest the police-officer or other person making the same shall actually touch or confine the body of the person to be arrested, unless there be a submission to the custody by word or action.