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[Cites 0, Cited by 0] [Section 1145(2)] [Section 1145] [Entire Act]

Bengal Presidency - Subsection

Section 1145(2)(m) in Police Regulations, Bengal , 1943

(m)Promissory notes and Savings Bank deposits lodged as security may be returned six months after the person who gives the security has vacated' the office, provided no claim has arisen or is likely to arise against the security; but security bonds should be retained permanently or until it is certain that there is no necessity for keeping them.