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 536] [Entire Act] Bengal Presidency - Subsection Section 536(l) in Police Regulations, Bengal , 1943 (l)Persons who have been arrested and subsequently released by the police on bail and have not, been required to appear before a Magistrate shall not be shown as acquitted.
