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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2) in Andhra Pradesh Excise Act, 1968

(2)When a person is arrested under this Act, otherwise than on a warrant by a person or officer who is not authorised to release arrested persons on bail, he shall be produced before or forwarded to,-
(a)the nearest Prohibition and Excise Officer who has authority to release the arrested persons on bail; or
(b)the nearest officer-in-charge of the police station, whoever is nearer.