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[Cites 0, Cited by 1] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(10) in The Companies Act, 2013

(10)Every person arrested under sub-section (8) shall within twenty-four hours, be taken to a Judicial Magistrate or a Metropolitan Magistrate, as the case may be, having jurisdiction:Provided that the period of twenty-four hours shall exclude the time necessary for the journey from the place of arrest to the Magistrate’s court.