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[Cites 0, Cited by 0] [Section 29D] [Entire Act]

State of Mizoram - Subsection

Section 29D(3) in The Mizo District (Forest) Act, 1955

(3)No officer shall detain in custody a person arrested under this section for longer period exceeding twenty-four hours, exclusive of the time necessary for the journey from the place of arrest to the Court of Magistrate concerned.