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] [Section 332] [Entire Act] Bengal Presidency - Subsection Section 332(v) in Police Regulations, Bengal , 1943 (v)When a prisoner sent up for trial is known to be desperate character or to have previously suffered from lunacy the fact shall be reported separately to the Court officer.
