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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1) in Maharashtra Police Act

(1)Every Police Officer may, subject to the rules and orders made by the State Government or by a person lawfully authorised, enter for any of the purposes referred to in section 64 without a warrant, and inspect any place of public resort which he has reason to believe is used as drinking shop, or a shop for the sale of intoxicating drugs or a place of resort of loose and disorderly characters.