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[Cites 0, Cited by 0] [Section 536] [Entire Act]

Bengal Presidency - Subsection

Section 536(i) in Police Regulations, Bengal , 1943

(i)In cases of alleged theft of property in which investigation has been refused by the police on the ground that the matter in dispute should be decided by a Civil Court, property should not be shown by the Magistrate as stolen or recovered in the general register. Court officers should draw the attention of Magistrates to the above and make entries in the compilation sheet accordingly.