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State of Maharashtra - Section

Section 126 in The Maharashtra Prohibition Act

126. Arrest without warrant.

The Commissioner or Collector or any Prohibition Officer duly empowered in this behalf by the State Government or any Police Officer may arrest without an order from a Magistrate and without warrant any person who obstructs him in the execution of his duties under this Act or who has escaped or attempts to escape from custody in which he has been or is lawfully detained under this Act.