1 [60A. Arrest to be made strictly according to the Code. -- No arrest shall be made except in accordance with the provisions of this Code or any other law for the time being in force providing for arrest.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.