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[Cites 0, Cited by 6] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(2) in Chhattisgarh 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.