Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(2)(i) in Code of Criminal Procedure (West Bengal Amendment) Act, 2004 (i)in the police custody, unless the accused is produced before him in person every time till the accused is in police custody;