Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(2) in The M.P. Excise Act, 1915

(2)When a person is arrested under this Act otherwise than on warrant by a person or officer who has no authority to release arrested persons on bail, he shall be produced before or forwarded to-
(a)the nearest Excise Officer who has authority to release arrested persons on bail, or
(b)the nearest officer-in-charge of a police station, whoever is nearer.