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State of Sikkim - Section

Section 72 in Sikkim Excise Act, 1992

72. Maximum period of detention.

- 1. No person arrested under this Act shall be detained in custody for a longer period than under all the circumstances of the case is reasonable and such period shall not, without the authority of a Magistrate, exceed twenty-four hours exclusive of the' time necessary for the journey from the place of arrest to the place where the Court of Magistrate having jurisdiction to inquire into and try the case situate.