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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Andhra Pradesh - Subsection

Section 104(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)No person so arrested shall be detained in custody after his true name and address are ascertained or, without the order of the nearest Magistrate, for a period longer than twenty four hours from the time of arrest exclusive of the time necessary for the journey from the place of arrest to the Court of such Magistrate.