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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(2) in Criminal Courts - Rules and Orders

(2)If the Magistrate considers the further detention of the accused is necessary he should ordinarily direct the accused to be detained in the jail or the Magistrate lock-up nearest to the Court which will try him in the event of the police finding a charge established against him.