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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(b) in The Bombay State Reserve Police Force Act, 1951

(b)being in command of a guard, picquet or patrol, refuses to receive any prisoner or person lawfully made over to his charge, or whether in such command or not, releases any prisoner or person without proper authority or negligently suffers any prisoner or person to escape; or