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[Cites 0, Cited by 0] [Section 381] [Entire Act]

NCT Delhi - Subsection

Section 381(2) in The New Delhi Municipal Council Act, 1994

(2)No person so arrested shall be detained in custody after his true name and address are ascertained or, without the order of the nearest magistrate for a period longer than twenty-four hours from the time of arrest exclusive of the time necessary for the journey from the place of arrest to the court of such magistrate.