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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Village Police Act, 1967

(1)The Police-patil shall apprehend any person within the limits of his village who he may have reason to believe has commiteed any serious offence, and shall forward such person, together with all articles likely to be useful as evidence, to the Station Officer.