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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(d) in Police Regulations, Calcutta, 1968

(d)All charges incurred by police escorts on account of travelling and diet expenses of witnesses arrested under warrants issued by criminal courts under section 92 of the Code of Criminal Procedure, 1898 (Act V of 1898), shall be recovered from the Courts.