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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(b) in Police Regulations, Calcutta, 1968

(b)When the allegation is maliciously false and the officer concerned desires that prosecution or suit for damages should be instituted, he shall move the Home Department through the proper official channel, for such action. The question whether any such action should be taken will be examined by Government in consultation with their legal advisers.