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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Bengal Presidency - Subsection

Section 25(a) in Police Regulations, Bengal , 1943

(a)Whenever an allegation of misconduct on the part of a police officer comes to the notice of a Magistrate otherwise than under regulations 24, 26 or 28, he may, if he considers it necessary, take cognizance of the case under section 190(1)(c) of the Code of Criminal Procedure.