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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

Bengal Presidency - Subsection

Section 3B(2) in The Calcutta Suburban Police Act, 1866

(2)Subject to the provisions of sections 4 and 5, the appointing authority or an officer not lower in rank than the appointing authority, shall be competent to inflict all punishments on the members of the subordinate ranks of the Police-force in disciplinary cases.