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[Cites 0, Cited by 0] [Section 350C] [Entire Act]

State of Haryana - Subsection

Section 350C(2) in Haryana Municipal Corporation Act, 1994

(2)The person so arrested shall, without unavoidable delay be produced before the Magistrate authorized to try the offence for which the arrest has been made, and no person, so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.]