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[Cites 0, Cited by 0] [Section 1206] [Entire Act]

Bengal Presidency - Subsection

Section 1206(a) in Police Regulations, Bengal , 1943

(a)Charges on account of temporary establishments shall not be drawn until proper sanction has been obtained to the employment of the staff. A copy of the order should be attached to the first bill in which the charge is drawn, and its number and date quoted in subsequent bills.