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State of Maharashtra - Section

Section 71 in Maharashtra Police Act

71. Duty of Police to see orders issued under section 43, 55, 56, 57, 57-A or 63AA are carried out.

It shall be the duty of the Police to see that every regulation and direction made by any authority under section 43, 55, 56 57, 57-A or 63-AA is duly obeyed, to warn persons who from ignorance fail to obey the same and to arrest any person who wilfully disobeys the same.