LexSection 16D — Section 438 of the Code of Criminal Procedure, 1973 not to apply.
The Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962
1 [16D. Section 438 of the Code of Criminal Procedure, 1973 not to apply. --Nothing in section 438 of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence punishable under sub-section (4) of section 15.]Open in Lexace · Ask the AI about this section