Section 57(1)(a) in Maharashtra Police Act

[Cites 0, Cited by 4] [Section 57(1)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1)(a) in Maharashtra Police Act

(a)

(i)of an offence under Chapter XII, XVI or XVII of the Indian Penal Code, or

(ii)of any offence under section 65, 66A or 68 of the Bombay Prohibition Act, 1949, or

(iii)of an offence under section 3, 4, 5, 6 or 9 of the Suppression of Immoral Traffic in Women and Girls Act, 1956, or

(iv)of an offence under section 135 of the Customs Act, 1962, or

(v)of an offence under section 4, or for accepting bet in any public street or thoroughfare or in any place to which the public have or are permitted to have access, or in any race course under clause (a) of section 12 or under section 12A of the Bombay Prevention of Gambling Act, 1887, or

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State of Maharashtra - Subsection

Section 57(1)(a) in Maharashtra Police Act