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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Maharashtra - Subsection

Section 127(3) in The Maharashtra Prohibition Act

(3)If the true name and residence of such person is not ascertained within twenty-four hours from the time of the arrest, or if he fails to execute the bond, or if so required, to furnish sufficient sureties, he shall forthwith be forwarded to the nearest Magistrate having jurisdiction.