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[Cites 0, Cited by 0] [Section 739(2)] [Section 739] [Entire Act]

Bengal Presidency - Subsection

Section 739(2)(iv) in Police Regulations, Bengal , 1943

(iv)When an order is made for the discharge of a probationer, no proceedings shall be required; but the grounds for discharge shall be stated in the order. No appeal shall lie against such an order.