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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(2) in Bengal Children Act, 1922

(2)No police-officer shall, however, detain in custody any such person for a longer period than is reasonable under all the circumstances of the case; and such period shall not, in the absence of a special order of a Court, exceed twenty-four hours, exclusive of the time necessary for the journey from the place of arrest to the Court.