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[Cites 0, Cited by 0] [Section 192] [Entire Act]

Bengal Presidency - Subsection

Section 192(b) in Police Regulations, Bengal , 1943

(b)Where the above procedure is likely to involve delay, either by the absence of the Sub-divisional Magistrate on tour or where the Inspector's headquarters are not the headquarters of the subdivision, the reports shall be duplicated by the pen-carbon process and one copy sent direct to the Superintendent.