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Bengal Presidency - Section

Section 76 in The Calcutta Police Act, 1866

76. Detention of persons taken into custody by police without warrant

Every person taken into custody without a warrant by a Police-officer shall be taken to the police-station in order that such person may be detained until he can be brought before a Magistrate, or until he shall enter into recognizances, with or without sureties, for his appearances before a Magistrate.