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State of West Bengal - Section

Section 139 in Police Regulations, Calcutta, 1968

139. Production of accused persons before Magistrates. - All persons arrested by the police shall be produced before the nearest Magistrate within a period of 24 hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.