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[Cites 0, Cited by 0] [Section 546] [Entire Act]

Bengal Presidency - Subsection

Section 546(b) in Police Regulations, Bengal , 1943

(b)On receipt of the reviews of Range Deputy Inspector-General, the consolidated Range returns and the district returns, the Deputy Inspector-General, Criminal Investigation Department, shall prepare a review in which he shall examine and criticise the figures for the whole province, the figures for each Range, and where necessary, the figures for any particular district. He shall then submit his review to the Inspector-General and return the district and consolidated Range returns to Deputy Inspector-General, to enable them to comply with clause (a) above with respect to the return -for the following half-year.