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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Fisheries Act, 1914

(2)A person arrested under this section may be detained until his name and address have been correctly ascertained:Provided that no person so arrested shall be detained longer than may be necessary for bringing him before a Magistrate, except under the order of Magistrate for his detention.