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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(3) in The Punjab Excise Act, 1914

(3)Whenever any person arrested under this Act, otherwise than on a warrant, is prepared to give bail, and is arrested by or produced in accordance with sub-section (2) before an officer empowered to grant bail, he shall be released upon bail, or, at the discretion of the officer, releasing him on his own bond.