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

State of Bihar - Subsection

Section 11(iii) in Contempt of Courts (Patna High Court) Rules

(iii)Every person who is arrested and detained shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate, who shall authorise detention for the period till such person is produced before the High Court.