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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(1)(b) in Abkari Act, 1 of 1077

(b)Where an Abkari Officer arrests without warrant any person other than a person suspected of, or accused of, any non-bailable offence under this Act, such Officer shall inform the person arrested that he is entitled to be released on bail and that he may arrange for sureties on his behalf.