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Bengal Presidency - Section

Section 98 in Police Regulations, Bengal , 1943

98. Civil suits by police officers. [§ 12, Act V, 1861].

- Police officers of all ranks are prohibited from bringing civil suits against persons residing in the district in which they are employed or against any police officer for acts done in connection with the discharge of his official functions without the sanction of the Superintendent, who shall report the facts of each case, as it occurs, to the Inspector-General through the District Magistrate and the Deputy Inspector-General.II-Defence of Police Officers in Criminal and Civil Suits.