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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(d) in Police Regulations, Calcutta, 1968

(d)all cases in which comments are made in judgment by Courts on the conduct of the Police which are of special significance, or suggest that an officer of or above the rank of Sub-Inspector has connived at or been guilty of extortion, bribe taking or any other serious offence.