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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Himachal Pradesh - Subsection

Section 95(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)A person arrested under this section may be detained until his name and address have been correctly ascertained:Provided that no person so arrested shall be detained longer than as may be necessary for bringing him before a Magistrate except under the order of a Magistrate for his detention.