(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 detain longer than may be necessary for bringing him before a Magistrate except under an order of the Magistrate for detention according to the provisions of the Code of Criminal Procedure Code, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.]
