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State of Karnataka - Section

Section 75 in Karnataka Forest Act, 1963

75. Power to release on a bond a person arrested.

- Any Forest Officer of a rank not inferior to that of a Forest Ranger, who or whose subordinate has arrested any person under the provisions of section 74 may release such person on his executing a bond with proper surety to appear, if and when so required, before the magistrate having jurisdiction in the case, or before the officer in charge of the nearest police station.