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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Village Police Act, 1967

(1)The Police-patil, in making any investigation coming within the scope of his duty, shall have authority to call and examine witness, and record their statement, and to search for concealed articles, taking care that no search be made in a dwelling house between sunset and sunrise without urgent occasion.