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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2) in Tamil Nadu Prohibition Act, 1937

(2)Procedure of police station officer. - On any such person being brought to a police station as aforesaid,' the officer in charge thereof shall either admit him to bail to appear when summoned, before himself, or before the Prohibition Officer, if any, or any Police Officer within the limits of the jurisdiction of which Prohibition or Police Officer, the offence with which he is charged is suspected to have been committed, or in default of bail, shall forward him in custody to such officer.