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[Cites 0, Cited by 0] [Section 639] [Entire Act]

Bengal Presidency - Subsection

Section 639(d) in Police Regulations, Bengal , 1943

(d)Photographs of persons arrested in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards should be taken only in cases where the place of occurrence and the place of arrest are so far apart that it would cause unnecessary inconvenience to take the arrest person or persons to the spot without applying the preliminary test.