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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Bengal Presidency - Subsection

Section 99(a) in Police Regulations, Bengal , 1943

(a)The Provincial Government recognises its obligation to protect police officers who in the course of the lawful discharge of duty have become involved in litigation, either civil or criminal, when it appears to the Provincial Government that they have acted in good faith but the Provincial Government does not bind itself to undertake their defence or afford assistance when this is not the case.