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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1)(ii) in Maharashtra Police Act

(ii)having so removed himself except with the permission in writing of the authority making the order as provided in sub-section (2), enters the areas, district or part thereof or the specified area within the period specified in the order, the authority concerned may cause him to be arrested and removed in police custody to such place outside the area, district or part thereof or outside the specified area, and as the case may be, as the said authority may in each case prescribe.