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[Cites 0, Cited by 0] [Section 189] [Entire Act]

Bengal Presidency - Subsection

Section 189(i) in Police Regulations, Bengal , 1943

(i)He must realize that he is responsible for the investigation of cases and that he must therefore not only take notice of but also himself correct all faults which he observes either from reading the diaries or when supervising enquiries on the spot. It is not enough for him merely to note an error for the information of the Superintendent, it is for him also to take action to correct it. He should also render all assistance possible to investigating officers by suggestions and advice, culled from the storehouse of his greater experience.