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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of West Bengal - Subsection

Section 145(e) in Police Regulations, Calcutta, 1968

(e)With every juvenile sent to the House of Detention there shall be sent in addition to the challan and connected papers a history sheet in Form "A". If the Officer-in-charge is unable to supply in the first instance all the information required he shall send a second history sheet not less than one week later.