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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(5) in Jammu and Kashmir Kahcharai Act, 1994

(5)No person who has to be forwarded to a Kahcharai Officer under sub-section (2) or to a nearest Magistrate under sub-section (4) shall be kept in custody for more than 24 hours, exclusive, of the time taken up by the journey to the nearest Magistrate.