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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)No person so arrested shall be detained in custody after his true name and address are ascertained or for any longer time than is necessary for bringing him before a magistrate and in no case shall such detention exceed twenty four hours from the time of arrest without the orders of a Magistrate.