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Bengal Presidency - Section

Section 423 in Police Regulations, Bengal , 1943

423. Police officer to attend Sessions Courts. [§ 12, Act V, 1861].

- Court officers shall arrange for the attendance of a police officer at the Sessions Court on receipt of information that the services of an officer are required for the purpose of escorting to the Magistrate any accused person who has surrendered to his bail in the Appellate Court and whose sentence has been confirmed or modified.