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[Cites 0, Cited by 0] [Section 410] [Entire Act]

State of West Bengal - Subsection

Section 410(2) in West Bengal Municipal Act, 1993

(2)No person arrested under sub-section (1) shall be detained in custody after his true name and address are ascertained or without the order of a Magistrate for a period longer than twenty-four hours from the time of arrest. excluding the period necessary for the journey from the place of arrest to the court of the Magistrate.