Section 96(1)(ii) in Maharashtra Police Act

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(1)(ii) in Maharashtra Police Act

(ii)the Presidency Magistrate in Greater Bombay to whom an accused person is forwarded under sub-section (2) of section 167 of the Code, may, whether he has or has not jurisdiction to try the case, from time to time, authorise the detention of the accused in such custody as such Magistrate thinks fit for a term not exceeding fifteen days at a time,

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State of Maharashtra - Subsection

Section 96(1)(ii) in Maharashtra Police Act