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[Cites 0, Cited by 0] [Section 457] [Entire Act]

Bengal Presidency - Subsection

Section 457(d) in Police Regulations, Bengal , 1943

(d)In all cases committed to the Sessions, whether from the sadar or outlying subdivisions the Court officer shall ascertain by personal communication with the Public Prosecutor whether the brief furnished him by the Magistrate is complete in all details, and, if not, he shall supplement it with any information that may be required.