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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Fisheries Act, 1953

(2)A person arrested under this section may be detained until his name and address have been correctly ascertained:Provided that no person so arrested shall be detained longer than may be necessary which shall not exceed twenty-four hours in any case for bringing him before a Magistrate except under an order of the Magistrate for his detention.