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Bengal Presidency - Section

Section 460 in Police Regulations, Bengal , 1943

460. Procedure for bringing any trial to the notice of the District Magistrate. [§ 12, Act V, 1861].

- If the Superintendent considers it necessary to bring the trial of a case to the notice of the District Magistrate for action under section 435 of the Code of Criminal Procedure, he may do so either by a formal application presented by the Court officer or by an unofficial note.