Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 490(2)] [Section 490] [Entire Act]

State of Karnataka - Subsection

Section 490(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)without the order of a magistrate for any longer time, not exceeding twenty four hours from the hour of arrest than is necessary for bringing him before a magistrate.