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[Cites 0, Cited by 0] [Section 522] [Entire Act]

Bengal Presidency - Subsection

Section 522(b) in Police Regulations, Bengal , 1943

(b)In cases where the cause of death as found by the Court is not in accordance with the Chemical Examiner's report, or where that report is contested, a copy of the judgment and of the evidence regarding symptoms and post-mortem appearance shall be supplied to the Chemical Examiner, such copies being made in the office of the Superintendent.