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[Cites 0, Cited by 0] [Section 880] [Entire Act]

Bengal Presidency - Subsection

Section 880(a) in Police Regulations, Bengal , 1943

(a)Suspension is not to be considered a specific punishment, and is only authorized in cases where the continuance in an office of an officer pending enquiry into his conduct is prejudicial to public interests. When the enquiry is completed, some definite order of acquittal or punishment shall be recorded.