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Sections | Particulars |
---|---|
Chapter VI | Processes To Compel Appearance |
56 | Person arrested to be taken before Magistrate or officer in charge of police station |
Description | A police officer making an arrest without warrant shall, without unnecessary delay and subject to the provisions herein contained as to bail, lake or send the person arrested before a Magistrate having jurisdiction in the case, or before the officer in charge of a police station. |
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