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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of West Bengal - Subsection

Section 154(e) in Police Regulations, Calcutta, 1968

(e)All complaints and charges made, whether cognizable or not, shall be recorded. The names of the complainants, the names of witnesses cited, the names of all persons arrested, the weapons or property which the police have seized shall be entered.