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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(2) in The Punjab Excise Act, 1914

(2)When a person is arrested under this Act, otherwise than on warrant, by a person or officer who is not empowered to grant bail, he shall be produced before or forwarded to:-
(a)the nearest Excise Officer empowered to grant bail; or
(b)the nearest officer-in-charge of a police station whoever is nearer.