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State of Tamilnadu - Section

Section 39 in Tamil Nadu Prohibition Act, 1937

39. Persons arrested to be admitted to ball.

- It shall be the duty of any officer arresting any person under the powers conferred by section 28 or 29 and of any officer in charge of a police station or any Police, or Prohibition Officer before whom a person arrested is brought or appears under the provisions of section 38 to release such person on bail if sufficient bail be tendered for his appearance before a Police or Prohibition Officer or before a Magistrate, as the case may be.