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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of West Bengal - Subsection

Section 109(3) in Police Regulations, Calcutta, 1968

(3)Conspiracy to commit any non-cognizable offences named in sub-section (1) of section 195 of the Code of Criminal Procedure, 1898.In these cases the court shall take cognizance only on the written complaint as contemplated in that sub-section.