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[Cites 0, Cited by 0] [Section 820] [Entire Act]

Bengal Presidency - Subsection

Section 820(d) in Police Regulations, Bengal , 1943

(d)In the case of an officer who is under treatment in a police hospital but to whom this concession cannot be granted, the procedure should be to grant him, on medical certificate, casual leave, subject to the provision of regulation 818 or such other leave as may be due to him.