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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(b) in Police Regulations, Bengal , 1943

(b)The Inspector-General may exercise the full powers of a Magistrate, with which he is vested under section 5, Police Act, 1861, throughout the province, only for the preservation or detection of crime, or the apprehension of detection of offenders, so far as may be necessary in the absence of a Magistrate.