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State of Jammu-Kashmir - Section

Section 41 in The Police Act, 1983

41. Police officers to keep diary.

- It shall be the duty of every officer in charge of a police station to keep a general diary in such forms as shall, from time to time, be prescribed by the Government and to record therein all complaints and charges preferred, the names of all persons arrested, the names of the complainants, the offences charged against them, the weapons or property that shall have been taken from their possession or otherwise, and the names of the witnesses who shall have been examined.The District Magistrate shall be at liberty to call for inspect such diary.