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[Cites 0, Cited by 0] [Section 1123] [Entire Act]

Bengal Presidency - Subsection

Section 1123(ii) in Police Regulations, Bengal , 1943

(ii)When photographs of suspects having no previous criminality as noted above are to be taken, it is advisable to take them before submission of the chargesheet or final report, and with the permission of a First Class Magistrate in accordance with the provisions of section 5 of Identification of Prisoners Act.