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[Cites 0, Cited by 0] [Section 497(2)] [Section 497] [Entire Act]

State of Tamilnadu - Subsection

Section 497(2)(b) in The Madurai City Municipal Corporation Act, 1971

(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.