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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(1)(iii) in The Himachal Pradesh Police Act, 2007

(iii)inform the person arrested of his right to have some one of his choice, as a next friend notified of his arrest or detention as soon as he is put under arrest or is detained, and forthwith cause such a person to be notified as soon as possible, but not later than 24 hours;