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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(2)A person so arrested shall be produced before the nearest Magistrate, having authority to try him or commit him for trial, as early as possible but within a period not exceeding twenty-four hours, arrest to the court of the Magistrate. exclusive of the time necessary for the journey from he place of