Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 472] [Entire Act]

Bengal Presidency - Subsection

Section 472(c) in Police Regulations, Bengal , 1943

(c)On receipt of the report, if everything is correct, the Court officer shall move the Magistrate to record a proceeding, stating that the proclamation was duly made, and declaring the date on which it was made. The term of 30 days (vide section 87 of the Code of Criminal Procedure) shall run from the date so declared.