Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 324] [Entire Act] Bengal Presidency - Subsection Section 324(h) in Police Regulations, Bengal , 1943 (h)When the object of the remand is the verification of the prisoner's statement he should be remanded to the charge of a Magistrate.
