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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(i) in Police Regulations, Calcutta, 1968

(i)Particulars of any case in which the officer has been criminally convicted or in which having been put up to trial has been finally discharged for want of evidence but not of any in which he has been fully exonerated and acquitted;