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Bengal Presidency - Section

Section 496 in Police Regulations, Bengal , 1943

496. Finger-prints and photographs of approvers. [§12, Act V, 1861].

- Approvers in important cases after due compliance with the provisions of the Identification of Prisoners Act, 1920 (XXXIII of 1920) should have their photographs and finger-prints (three sets) taken without delay. There have been cases of approvers absconding at important stages of an investigation or trial.