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[Cites 0, Cited by 0] [Section 471] [Entire Act]

Bengal Presidency - Subsection

Section 471(d) in Police Regulations, Bengal , 1943

(d)Whenever a summons to appear as a witness in a criminal case is issued against an officer of police, it shall be served upon him through the Superintendent of the district or the police officer-in-charge of the subdivision to which he may belong.