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[Cites 0, Cited by 0] [Section 467(6)] [Section 467] [Entire Act]

Bengal Presidency - Subsection

Section 467(6)(a) in Police Regulations, Bengal , 1943

(a)The Magistrate should not proceed to record the statement of the accused unless and until he has reason, upon questioning him and observing his demeanour, to believe that the accused is speaking and is about to speak voluntarily.