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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Bengal Presidency - Subsection

Section 52(a) in Police Regulations, Bengal , 1943

(a)Inspection notes should be brief and to the point, without elaborate reviews of crime, long complimentary or condemnatory remarks or lengthy dissertations of any kind. They should be mainly a record, for the future guidance of subordinates, of errors and omissions detected and of orders issued.