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 313] [Entire Act] Bengal Presidency - Subsection Section 313(d) in Police Regulations, Bengal , 1943 (d)The transmission of finger impressions of unidentified prisoners does not dispense with the necessity of the local enquiry as to the identity of prisoners ordered in regulations 454 and 458.
