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State of Maharashtra - Section

Section 32 in Maharashtra Police Act

32. State Government may make order under section 144 of Act V of 1898

The State Government, whenever it shall seem neceassary, may by notification in the Official Gazette, make an order to such effect as any order if made by a Magistrate under section 144 of the Code of Criminal Procedure, 1898 could be continued in force by the State Government under the said Code.