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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Meghalaya - Subsection

Section 69(2) in Meghalaya Goods and Services Tax Act, 2017

(2)Where a person is arrested under sub-section (1) for an offence specified under sub-section (5) of section 132, the officer authorised to arrest a person shall inform such person of the grounds of arrest and produce him before a Magistrate within twenty four hours.