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[Cites 0, Cited by 0] [Section 313] [Entire Act]

Bengal Presidency - Subsection

Section 313(a) in Police Regulations, Bengal , 1943

(a)Where the identity of a corpse, or of a person killed by accident or who met with death under suspicious circumstances or in the act of committing dacoities, burglaries or other offences has not been fully ascertained by ordinary inquiries, the finger prints should be taken on finger print slip form (B.P. Form No. 52) and sent to the Finger Print Bureau for search together with a search reference slip (B.P. Form No. 53).