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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bengal Presidency - Subsection

Section 36(d) in Police Regulations, Bengal , 1943

(d)Subject to the provisions of regulation 685, he is empowered to strengthen the police in, or to withdraw police from, any district in his Range as a temporary measure; and he can also alter temporarily the strength of the force allotted to any duty head in the allotment statement provided that the total strength of the Range is not hereby increased.