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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(2) in The West Bengal Fire Services Act, 1950

(2)Whenever such person shall be taken to a police-station, the officer in charge of such station shall, as soon as possible, but in every case within twenty-four hours, cause him to be conveyed before a Magistrate having jurisdiction in the matter.