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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of West Bengal - Subsection

Section 165(1) in The Howrah Improvement Act, 1956

(1)Every police officer may arrest any person who commits, in his view, any offence against this Act or any rule made hereunder, 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 or address which such officer has reason to believe to be false.