AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Code of Criminal Procedure Act, 1973

75.Notification of substance of warrant.-

The police officer or other person executing a warrant of arrest shall notify the substance thereof to the person to be arrested, and, if so required, shall show him the warrant.



Code of Criminal Procedure Act, 1973 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys