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[Cites 0, Cited by 0] [Section 1024] [Entire Act]

Bengal Presidency - Subsection

Section 1024(d) in Police Regulations, Bengal , 1943

(d)Particular care should be taken that the grand totals of arms shown in the statement tally with the total sanctioned number of arms for all purposes, both permanent and temporary, but arms temporarily lent by one district to another should be included only in the statement of the district which permanently possesses them.