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 30A in Police Regulations, Bengal , 1943 30A. The District Magistrate should consider such application referred to in regulation 30 note or report and take such action as he thinks fit: but he should not transmit to the Magistrate concerned any unofficial notes or reports on the subject.
