Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Maharashtra - Subsection

Section 128(2) in The Maharashtra Prohibition Act

(2)All warrants issued under sub-section (i) shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898 (V of 1898.), by a Police Officer or a Prohibition Officer duly empowered in this behalf or if the officer issuing warrant deems fit, by any other person.