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State of Madhya Pradesh - Section

Section 65 in The Indian Forest Act, 1927

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

- Any forest officer of a rank not inferior to that of a Ranger, who, or whose subordinate, has arrested any person under the provisions of Section 64, may release such person on his executing a bond 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.