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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(2) in Maharashtra Police Act

(2)In permitting a person under sub-section (1) to enter or return to the area or such areas and any contiguous districts or part thereof, 1or to the specific area or areas, as the case may be from which he was directed to remove himself, the State Government 1 or such officer may require him to enter into bond with or without surety for the observance of the conditions imposed.