Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 245] [Entire Act] Bengal Presidency - Subsection Section 245(b) in Police Regulations, Bengal , 1943 (b)In every case referred to the police for enquiry a date shall be fixed by the Magistrate by which the report or an explanation of the cause of delay shall reach him.
