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[Cites 0, Cited by 38] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Passports Act, 1967

(2)Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a magistrate having jurisdiction in the case or to the officer in charge of the nearest police station and the provisions of section 57 of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply in case of any such arrest.