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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Mamlatdar's Courts Act, 1906

(2)The Mamlatdar may issue, after recording his reasons in writing, a warrant for the arrest of any such witness if at such time he fails to appear and the summons is proved to have been duly served in time to admit of his appearing in accordance therewith and no reasonable excuse is offered for such failure.