Section 41 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
41. Persons arrested to be taken to nearest Magistrate or Superintendent of Customs and Excise.
- Every person arrested on the ground that he has been guilty of an offence under this Act, shall forthwith be taken before the nearest Magistrate or [Superintendent Customs and Excise] [Substituted by Act IX of Svt. 2008 for 'Inspector of Customs and Excise'.].
