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Bengal Presidency - Section

Section 504 in Police Regulations, Bengal , 1943

504. Responsibility of officer taking finger-prints. [§ 12, Act V, 1861].

- The officer taking the prints is responsible not only for the impressions but also for correctness of the convictions and other details entered on the reverse of the slip ; his signature to the slip will be held to show that he has verified the sentence and previous convictions from the judicial record and the personal details of the convict from the Court office and jail records.