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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in Maharashtra Fisheries Act, 1960

(1)Any police officer not below the rank of a Sub-Inspector of Police, or any person specially empowered by the State Government in this behalf, may, without warrant, arrest, any person committing in his view any offence punishable under section 3 or section 6, if the person declines to give his name and address or if there is reason to doubt the accuracy of the name and address if given.