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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(3) in Abkari Act, 1 of 1077

(3)Every person arrested under Section 31 or Section 34 or Section 35 shall be produced before, and article seized under section 34 shall be forwarded to, without unnecessary delay,-
(a)to the Officer in charge of the nearest Police Station; or
(b)to the Officer empowered under section 5A, or to the Abkari Inspector.