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[Cites 0, Cited by 0] [Section 1106] [Entire Act]

Bengal Presidency - Subsection

Section 1106(g) in Police Regulations, Bengal , 1943

(g)In cases in which the misconduct has been such that it has been decided to send the offending officer for trial to the Court, and the District Magistrate has decided to try the case himself, it is for him to determine whether he should see the confidential reports or direct the Superintendent to send a copy of this portion of his report direct to the Commissioner.