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[Cites 0, Cited by 0] [Section 486] [Entire Act]

Bengal Presidency - Subsection

Section 486(b) in Police Regulations, Bengal , 1943

(b)The Superintendent shall see that proper arrangements are made for the segregation of approvers and, if on any occasion proper segregation cannot be arranged, shall suggest to the District Magistrate that the approver may be kept in some other jail and be escorted to the Trial Court on the dates on which his attendance is necessary.