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 123] [Entire Act] State of West Bengal - Subsection Section 123(d) in Police Regulations, Calcutta, 1968 (d)If a wound or injury is dangerous, the Investigating Officer shall take immediate measures to have the injured man's statement recorded by a Magistrate.
