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Krishna Sah vs The State Of Bihar on 8 December, 2006

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[Section 42] [Complete Act]
Central Government Act
Section 42(3) in The Code Of Criminal Procedure, 1973
(3) Should the true name and residence of such person not be ascertained within twenty- four hours from the time of arrest or should he fail to execute the bond, or, if so required, to furnish sufficient sureties. he shall forthwith be forwarded to the nearest Magistrate having jurisdiction.