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[Cites 0, Cited by 0] [Section 536] [Entire Act]

Bengal Presidency - Subsection

Section 536(b) in Police Regulations, Bengal , 1943

(b)Cognizable cases in which the Magistrate issues process on complaint made to him or of his own motion, but in which no first information has been laid to the police or enquiry conducted by them, shall not be entered in the register.