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[Cites 0, Cited by 0] [Section 1125(4)] [Section 1125] [Entire Act]

Bengal Presidency - Subsection

Section 1125(4)(d) in Police Regulations, Bengal , 1943

(d)The cases referred to in class (a)(1) shall, as soon as instituted, be specially reported to the Deputy Inspector-General, Criminal Investigation Department, who may either assume control thereof or otherwise render assistance to the District Police concerned. In cases of conspiracy to commit a series of dacoities or robberies, it must be remembered that section 400 or 401, Indian Penal Code, involves, respectively, the offences of conspiracy to commit dacoities and robberies or thefts.