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Section 78 — Arrest without warrant in case of certain offences under Act 59 of 1960.

The Delhi Police Act, 1978
Any police officer may arrest, without a warrant from a Magistrate, any person committing in his presence any offence punishable under clauses (a) to (m) (both inclusive) of sub-section (1) of section 11 of the Prevention of Cruelly to Animals Act, 1960.

Official Hindi (PDF) ↗

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