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Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act - (25 Aug 2026)

NARCOTICS

Gauhati High Court held that the 24-hour period for producing an accused before a Magistrate starts from the initial detention under Section 42 of the NDPS Act, not from formal arrest, under Article 22(2) of the Constitution and Section 58 BNSS.

Tags : MAGISTRATE; INITIAL DETENTION; PRODUCTION  

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