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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(1) in The Orissa Forest Act, 1972

(1)Any Forest Officer or Police Officer may, without orders from a Magistrate and without a warrant, arrest and detain in custody any person if the officer knows or has reason to believe that such person is committing or has committed any forest offence or if such person refuses to give his name and residence, or gives a name or residence which there is reason to believe to be false or if there is re^on to believe that he will abscond.