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[Cites 0, Cited by 0] [Section 290] [Entire Act]

Bengal Presidency - Subsection

Section 290(g) in Police Regulations, Bengal , 1943

(g)In the case of bad-livelihood proceedings against gangs, it is essential that the evidence should not only be generally arranged in the manner described in clause (f), but it should also be clearly stated and briefed as against each individual accused.