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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Punjab - Subsection

Section 173(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)The person so arrested shall, without unavoidable delay be produced before the Judicial Magistrate authorised 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 any order from the Judicial Magistrate.