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[Cites 0, Cited by 0] [Section 279] [Entire Act]

Bengal Presidency - Subsection

Section 279(d) in Police Regulations, Bengal , 1943

(d)If a complaint case referred to the police for investigation is found to be maliciously false, the investigating officer shall submit, together with the final report, a report to the Magistrate through the Circle Inspector giving the grounds on which the case is held to be false and recommending as to whether the complainant should be prosecuted.