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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Odisha - Subsection

Section 138(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The person so arrested shall, without unavoidable delay, be produced before the Magistrate authorised to try the offence for which the arrest has been made, and no person so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the aforementioned Magistrate.