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Union of India - Section

Section 56 in The Code of Criminal Procedure, 1973

56. Person arrested to be taken before Magistrate or officer-in-charge of police station.

- A police officer making an arrest without warrant shall, without unnecessary delay and subject to the provisions herein contained as to bail, take or send the person arrested before a Magistrate having jurisdiction in the case, or before the officer-in-charge of a police station.