Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 460A in Police Regulations, Bengal , 1943 460A. The District Magistrate shall consider the application or note and, if he thinks necessary, call for the record but shall not transmit to the Magistrate concerned any unofficial notes on the subject.
