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[Cites 0, Cited by 0] [Section 315] [Entire Act]

Bengal Presidency - Subsection

Section 315(c) in Police Regulations, Bengal , 1943

(c)Warrants endorsed for bail (see section 76, Code of Criminal Procedure) shall, whenever possible, be executed by a police officer who can read and write. Bail bonds taken shall be returned with the warrants.