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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(2) in Himachal Pradesh Private Forests Act, 1954

(2)When the true name and address of such person have been ascertained he shall be released. If the true name and address, of such person are not ascertained within twenty-four hours from the time of his arrest, he shall forthwith be forwarded to the nearest Magistrate having jurisdiction.