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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Maharashtra - Subsection

Section 161(2) in Maharashtra Police Act

(2)In suits as aforesaid one month’s notice of suit to be given with sufficient description of wrong complained of-In the case of an intended suit on account of such a wrong as aforesaid, the person intending to use shall be bound to give to the alleged wrong-doer one month’s notice at least of the intended suit with sufficient description of the wrong complained of, failing which such suit shall be dismissed.