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[Cites 0, Cited by 0] [Section 534] [Entire Act]

State of Uttar Pradesh - Subsection

Section 534(ii) in The General Rules (Civil), 1957

(ii)The Superintendent of Police will be entitled to refuse assistance but he should not ordinarily refuse it unless he has not the necessary force available. When he refuses assistance, he will inform the Presiding Officer of the Court of the reasons for his refusal.