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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(2) in Uttarakhand Fisheries Act, 2003

(2)A person arrested under this section may be detained until his name and address have been correctly ascertained;Provided that no person so arrested shall be detained longer than it may be necessary for bringing him before a Magistrate, except under the order of a Magistrate for his detention.