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[Cites 0, Cited by 0] [Section 646] [Entire Act]

Bengal Presidency - Subsection

Section 646(ii) in Police Regulations, Bengal , 1943

(ii)The slips of all persons not dealt with under clause (i) and those of seamen convicted of arms smuggling shall be removed on their attaining the age of 70 years, but in the case of dacoits a reference should be made to their home districts if they happen to be identified or to the district of last conviction, if unidentified.