Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Haryana - Subsection Section 37(2) in The Punjab Aerial Ropeways Act, 1926 (2)A person so arrested shall, with the least possible delay be taken before a Magistrate having authority to try him or to commit him for trial.
