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Punjab National Bank vs Britannia Industries Ltd. on 3 April, 2001

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[Section 76] [I.P.C.]
Central Government Act
Section 76(b) in The Indian Penal Code, 1860
(b) A, an officer of a Court of Justice, being ordered by that Court to arrest Y, and after due enquiry, believing Z to be Y, arrests Z. A has committed no offence.