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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(2) in Uttarakhand Anti Littering and Anti Spitting Act, 2016

(2)Any person arrested under this Act shall be detained and shall be brought before an Executive Magistrate within twenty four hours, unless his true name and exact address are sooner ascertained.