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[Cites 0, Cited by 0] [Section 379(2)] [Section 379] [Entire Act]

State of Andhra Pradesh - Subsection

Section 379(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)without the order of a magistrate for any longer time, not exceeding twenty-four hours from the hour of arrest than is necessary for bringing him before a magistrate.