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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3) in The Police (Orissa Amendment) Act, 1976

(3)Any Police Officer not below the rank of Sub-Inspector may take into custody without warrant, any person who, within his view commits any offence punishable under Sub-section (1) or seize any ticket in respect of which he is satisfied that any such offence has been committed.