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[Cites 0, Cited by 0] [Section 205] [Entire Act]

Bengal Presidency - Subsection

Section 205(c) in Police Regulations, Bengal , 1943

(c)Though he need not write up personally those registers which he is not required by rule or law or by special order of the Superintendent to write with his own hand, the Sub-Inspector-in-charge of a police-station is responsible and .shall satisfy himself by frequent inspection that all registers and records are properly maintained and kept up to date.