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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(a) in The Maharashtra Habitual Offenders Rules, 1960

(a)if he is residing in a village -
(i)to the Police Patel of the village, when the period of intended absence does not exceed seven days;
(ii)to the Police Patel of the village and the Officer-in-charge of the Police Station concerned when the period of intended absence exceeds seven days;