Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 12 in The Maharashtra Village Police Act, 1967

12. Information to Station Officer when criminal in village has escaped or is not known.

If a crime has been committed within the limits of any village, and the perpetrator thereof has escaped or is not known, the Police-patil shall forward immediate information to the Station Officer, and shall himself proceed to investigate the matter, obtaining all procurable evidence relating to it which he shall forward in continuation to the Station Officer.