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[Cites 0, Cited by 0] [Section 287] [Entire Act]

Bengal Presidency - Subsection

Section 287(c) in Police Regulations, Bengal , 1943

(c)If a copy of the Magistrate's order under section 145, Code of Criminal Procedure is served by the police, it should be served promptly in the manner laid down by law, and every effort should be made to serve it personally on the parties.