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[Cites 0, Cited by 0] [Section 416] [Entire Act]

Bengal Presidency - Subsection

Section 416(b) in Police Regulations, Bengal , 1943

(b)The Superintendent shall not depute the sadar Court Inspector to take up cases at a subdivision without satisfying himself that there are no urgent cases at headquarters for him to conduct, and without informing the District Magistrate of the proposed deputation.