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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3) in The Maharashtra Opium Smoking Act

(3)Should the true name and residence of such person not be ascertained within 24 hours from the time of arrest, and should he fail to execute the bond, or if he is so required to furnish sufficient sureties, he shall be forthwith forwarded to the nearest magistrate having jurisdiction.