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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(4) in Bharatiya Nagarik Suraksha Sanhita, 2023

(4)It shall be the duty of the Magistrate before whom such arrested person is produced, to satisfy himself that the requirements of sub-section (2) and sub-section (3) have been complied with in respect of such arrested person.[Similar to Section 50A from Old CrPC-Also Refer]