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[Cites 0, Cited by 2] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(b) in The Code of Criminal Procedure, 1973

(b)prepare a memorandum of arrest which shall be -
(i)attested by at least one witness, who is a member of the family of the person arrested or a respectable member of the locality where the arrest is made;
(ii)counter-signed by the person arrested; and