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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(2) in The Calcutta Improvement Act, 1911

(2)No person so arrested shall be detained in custody after his true name and address are ascertained, or without, the order of a Magistrate, for any longer time, not exceeding at the most twenty-four hours from the arrest, than is necessary for bringing him before a Magistrate.