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] [Entire Act] Bengal Presidency - Section Section 158 in Police Regulations, Bengal , 1943 158. Requisitioning of military aid. - No police officer is authorised to requisition military aid for dispersing an unlawful assembly. The duties of a Magistrate who requisitions military aid are given in Appendix IV.VII. - Miscellaneous Instructions.
