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Bengal Presidency - Section

Section 590 in Police Regulations, Bengal , 1943

590. Cases under section 101, Indian Railways Act.

- No prosecution for an offence under section 101 of the Indian Railways Act, 1890, shall be instituted by a police-officer without the sanction of the Superintendent of the Railway Police concerned, which shall be communicated immediately it is accorded to the Agent or the Manager of the Railway.