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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Maharashtra - Subsection

Section 167(1)(i) in Maharashtra Police Act

(i)All rules prescribed, appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licences given, summons or warrants issued or served, persons arrested or detained or dis-charged on bail or bond, search warrants issued, bond forfeited, penalty incurred under any such enactment shall, so far as they are consistent with this Act, be deemed to have been respectively prescribed, made, conferred, given, passed, served, arrested, detained, discharged, forfeited and incurred thereunder.