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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of West Bengal - Subsection

Section 164(b) in Police Regulations, Calcutta, 1968

(b)Cases shall be entered in it on the date on which the chalan is submitted. On receipt from court of the dates of hearing and of subsequent adjournments, the cases shall be shown under these different dates.