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[Cites 0, Cited by 0] [Section 1145(2)] [Section 1145] [Entire Act]

Bengal Presidency - Subsection

Section 1145(2)(e) in Police Regulations, Bengal , 1943

(e)All bonds prescribed in these regulations shall be registered and shall be sent after they have been subjected to scrutiny and found valid for safe custody to the Inspector-General of Registration. They shall be sent in registered covers, the receipts obtained being retained for reference, when necessary. The head of the office shall be responsible that deductions from pay are regularly enforced. These security bonds shall be on plain paper and be exempted from payment of registration fees (including fees under article "N" of the registration fee table).