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[Cites 0, Cited by 0] [Section 1024] [Entire Act]

Bengal Presidency - Subsection

Section 1024(e) in Police Regulations, Bengal , 1943

(e)Only such arms in possession of the police as are supplied under the sanction and at the cost of the Provincial Government should be included in the statement, and weapons which police officers purchase at their own private cost should be excluded.