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[Cites 0, Cited by 0] [Section 323] [Entire Act]

Bengal Presidency - Subsection

Section 323(b) in Police Regulations, Bengal , 1943

(b)When a police officer to whom a warrant has been entrusted for execution, fails to find the accused person, and has reason to believe that he has absconded or is concealing himself, and the warrant cannot be executed, he shall submit a report in writing, stating clearly the reason for such belief.