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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Bengal Presidency - Subsection

Section 43(e) in Police Regulations, Bengal , 1943

(e)The District Magistrate should consider whether an additional or special Magistrate is required to deal with cases arising out of the occurrence, and whether local arrangements can be made: if not, the Commissioner and the Provincial Government should be informed by wire. It is important that a capable Magistrate should take up the riot cases and deal promptly with them.