Section 9(4)(b) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981

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Union of India - Subsection

Section 9(4)(b) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981

(b)the arrested person shall, as soon as possible, be informed of the grounds for such arrest and he shall, without unnecessary delay, be produced before such Magistrate; and

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Union of India - Subsection

Section 9(4)(b) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981