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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jharkhand - Subsection

Section 84(1) in Bihar Excise Act, 1915

(1)Any person arrested for an offence under this Act shall be informed, as soon as may be, of the grounds for, such arrest and shall be produced before nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journeys from the place of arrest to the court of the Magistrate; and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.