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[Cites 0, Cited by 0] [Section 324] [Entire Act]

Bengal Presidency - Subsection

Section 324(e) in Police Regulations, Bengal , 1943

(e)An application for a remand to police custody shall not be treated as a matter of routine and of little importance. It shall be made to the Sub-divisional Magistrate through the chief police officer present at the district or Sub-divisional headquarters.