(b)unless bail be accepted under section 59, take or send the person arrested [x x x] [Omitted by Act Act 36 of 1987 w.e.f. 10.08.1987], with all convenient despatch, to a Magistrate for trial or adjudication [; and] [Substituted by Act 36 of 1987 w.e.f. 10.08.1987]
