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[Cites 0, Cited by 0] [Section 290] [Entire Act]

Bengal Presidency - Subsection

Section 290(a) in Police Regulations, Bengal , 1943

(a)In cases under section 110, Code of Criminal Procedure, evidence of general repute must form the main basis of the prosecution. Under section 117(3) of the Code evidence of general repute is admissible to prove that a person is a habitual offender.