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[Cites 0, Cited by 0] [Section 551] [Entire Act]

State of Kerala - Subsection

Section 551(2) in Kerala Municipality Act, 1994

(2)No person arrested under sub-section (1) shall be detained in custody
(a)after his true name and address are ascertained, or
(b)without the order of a Magistrate, for any longer time, not exceeding twenty four hours from the hour of arrest, than is necessary for producing him before a Magistrate.