Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 379] [Entire Act] Bengal Presidency - Subsection Section 379(d) in Police Regulations, Bengal , 1943 (d)Suspicious property seized by the police shall be entered, and a report shall be made at once to the Magistrate under the provisions of section 523, Code of Criminal Procedure.
