Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Puducherry - Subsection Section 56(b) in Pondicherry Excise Act, 1970 (b)unless bail be accepted under section 58, take or send the person arrested or the things seized, with all convenient despatch, to a Magistrate for trial or adjudication.
