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State of Gujarat - Section

Section 71 in The Gujarat Police Act, 1951

71. Duty of Police to see orders issued under sections 43, 55, 56, [57, or 63AA] [These figures, words and letters were substituted for the word and figures 'or 57' by Bombay 1 of 1956, section 10.] are carried out.

- It shall be the duty of the Police to see that every regulation and direction made by any authority under sections 43, 55, 56, [(57, or 63AA)] [These figures, words and letters were substituted for the word and figures 'or 57' by Bombay 1 of 1956, section 10.] are duly obeyed to warn persons who from ignorance fail to obey the same and to arrest any person who wilfully disobeys the same.