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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Bengal Presidency - Subsection

Section 24(a) in Police Regulations, Bengal , 1943

(a)When an allegation of misconduct is made against a police officer-
(i)in a complaint before a Magistrate, or
(ii)in an information lodged with a police officer and forwarded by him to the District or Sub-divisional Magistrate under regulation 244 (c),