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[Cites 0, Cited by 2] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(1) in Kerala Forest Act, 1961

(1)Any Forest Officer or Police Officer may, without orders from a Magistrate and without a warrant, arrest any person reasonably suspected of having been concerned in any forest offence, If such person refuses to give his name and residence, or gives his name or residence which there is reason to believe to be false, or if there is reason to believe he will abscond.