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[Cites 0, Cited by 0] [Section 536] [Entire Act]

Bengal Presidency - Subsection

Section 536(d) in Police Regulations, Bengal , 1943

(d)On receipt of the First Information Report of a case the Court officer shall fill in columns 1 to 8 of the register, and, after recording on the top of the First Information Report its number in the general register, shall submit it and the register to the Magistrate, who will initial column 9. First Information Reports of heinous or important cases shall, however, be submitted to the Magistrate immediately after receipt.