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[Cites 0, Cited by 1] [Section 96] [Entire Act]

Bombay Presidency - Subsection

Section 96(2) in Bombay Police Act, 1951

(2)Nothing contained in section 62 of the Code of Criminal Procedure, 1898, shall operate to require any officer in charge of a Police Station [any area under the discharge of a Commissioner] to submit any report provided for by that section to any Magistrate.