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[Cites 0, Cited by 2] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(2) in Kerala Forest Act, 1961

(2)Any person arrested under this section shall be informed, as soon as may be, of the grounds of arrest and shall forthwith be taken or sent to the nearest Police Station and the Officer-in-charge of such Station shall thereupon act according to law.