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 141] [Entire Act] State of West Bengal - Subsection Section 141(v) in Police Regulations, Calcutta, 1968 (v)At the time of relieving sentries, the Officer-in-charge of the guard and the relieving sentry shall count the prisoners and see that everything is in proper order.
