Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 403] [Entire Act]

State of Tamilnadu - Subsection

Section 403(2) in Chennai City Municipal Corporation Act, 1919

(2)No person arrested under sub-section (1) shall be detained in custody-
(a)after his true name and address are ascertained, or
(b)without the order of a magistrate for any longer time, not exceeding twenty-four hours from the hour of arrest, than is necessary for bringing him before a magistrate.