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[Cites 0, Cited by 0] [Section 492] [Entire Act]

Bengal Presidency - Subsection

Section 492(i) in Police Regulations, Bengal , 1943

(i)all persons convicted of offences against property carrying enhanced punishment on reconviction, irrespective of the duration of the sentence inflicted, if their real names and antecedents are unknown to the police and cannot be ascertained;