Code of Criminal Procedure Act, 1973

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Sections	Particulars
CHAPTER VII	PROCESSES TO COMPEL THE PRODUCTION OF THINGS
98	Power to compel restoration of abducted females
Description	Upon complaint made on oath of the abduction or unlawful detention of a woman, or a female child under the age of eighteen years for any unlawful purpose, a District Magistrate, Sub-divisional Magistrate or Magistrate of the first class may make an order for the immediate restoration of such woman to her liberty, or of such female child to her husband, parent, guardian or other person having the lawful charge of such child, and may compel compliance with such order, using such force as may be necessary.