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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(5) in The Maharashtra Habitual Offenders Rules, 1960

(5)Before returning to his residence such person shall have the time and date of departure endorsed on the pass by the Police Patel or the Officer concerned and on his return to his residence he shall deliver up the pass to the Officer-in-charge of the Police Station or the village Police Patel through whom he received it. Such pass, if originally issued by the Commissioner of Police or the District Superintendent of Police shall be forwarded to him by the Officer-in-charge of the Police Station.