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 15] [Entire Act] State of West Bengal - Subsection Section 15(b) in Police Regulations, Calcutta, 1968 (b)He shall also see that investigations are completed without unnecessary delay and that persons against whom no evidence is forthcoming should not be unnecessarily detained.
