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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(c) in Police Regulations, Calcutta, 1968

(c)Every item of property including cash taken charge of by the police whether stolen, intestate, unclaimed or suspicious property, exhibits in cases and property seized by order of a court or in execution of warrants or found on the person of accused, etc., etc., shall be entered in the Malkhana Register.