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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Nagaland - Subsection

Section 61(1) in Nagaland Forest Act, 1968

(1)Any Forest Officer or Police Officer may, without orders from a Magistrate and without a warrant, arrest any person reasonably suspected of having been concerned in any forest offence punishable with imprisonment for one month or upwards, if such person refuses to give his name and residence or gives a name or residence which there is reason to believe to be false or if there is reason to believe that he will abscond.