Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 177 in Bihar Chaukidari Manual

177.

The order books of punishment inflicted by the Superintendent of Police shall be sent, in original, at the close of each quarter to the office of the District Magistrate or the Sub-Divisional Officer, as the case may be, for comparison with the entries in Registers II-B and VIII. Such comparisons shall be made promptly, and the order books returned to the Superintendent of Police with a certificate that this has been done.