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

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Devdasi System (Abolition) Act, 2005

(1)It shall be the duty of the Police Officer incharge of a Police Station who has received any information regarding the Commission of an offence under the provisions of this Act to forward a copy of that information forthwith to the concerned District Committee.