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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3) in The Maharashtra Aerial Ropeways Act, 1956

(3)No person arrested under sub-section (1) shall be detained In custody for a longer period than under all the circumstances of the case is reasonable and such period shall not, in the absence of a special order of a Magistrate exceed twenty-four hours exclusive of the time necessary of the journey from the place of arrest to the Magistrate's Court.