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[Cites 0, Cited by 0] [Section 527] [Entire Act]

State of Jharkhand - Subsection

Section 527(2) in Jharkhand Municipal Act, 2011

(2)No person so arrested shall be detained in custody after his correct name and address are ascertained or without the order of a Municipal Magistrate for a period longer than twenty-four hours from the time of arrest, exclusive of the period necessary for the journey from the place of arrest to the court of such Municipal Magistrate.