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State of West Bengal - Section

Section 18 in The West Bengal Security Act, 1950

18. Amendment of sections 127 and 128 of the Code of Criminal Procedure, 1898.—

In sections 127 and 128 of the Code of Criminal Procedure, 1898 (Act V of 1893), for the words “or officer in charge of a police-station” the words “or any police officer of or above the rank of a head constable” shall be substituted.