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[Cites 0, Cited by 0] [Section 478] [Entire Act]

Bengal Presidency - Subsection

Section 478(a) in Police Regulations, Bengal , 1943

(a)Undertrial prisoners will be of two classes based on their previous standard of living. The classifying authority will be the trying Court, subject to the approval of the District Magistrate. During the period a prisoner is in police custody. Before production before a competent Court, the officer-in-charge of the police-station shall use his discretion as to his classification.