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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(i) in Police Regulations, Calcutta, 1968

(i)Once a fortnight on the day fixed by the Deputy Commissioner, Detective Department, for his police station the Officer-in-charge shall send to the Officer-in-charge of the Central Malkhana the Malkhana Register and the exhibits in cases in which there are absconders, condemned Government property and all intestate and confiscated property with the exception of articles of large bulk which shall be retained in the police station, a note to that effect being made in the Register. The Officer-in-charge of the General Malkhana shall take over the articles and sign for them in the Register.