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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Bengal Presidency - Subsection

Section 72(2) in The Calcutta Police Act, 1866

(2)Should the true name and residence of any such person not be ascertained within twenty-four hours from the time of arrest, or should he fail to execute a recognizance for his appearance before a Magistrate, or if so required, to furnish sureties, he shall forwith be forwarded to a Magistrate, having jurisdiction.