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[Cites 0, Cited by 0] [Section 690] [Entire Act]

State of Odisha - Subsection

Section 690(2) in The Orissa Municipal Corporation Act, 2003

(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 a longer period not exceeding twenty-four hours from the arrest excluding the time necessary for bringing him before a Magistrate competent to take cognizance of the offence.