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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Bengal Presidency - Subsection

Section 81(2)(v) in Police Regulations, Bengal , 1943

(v)the manner and method of communication (e.g., whether the communication should be verbal or written and whether it should be made direct to the officer concerned or through an intermediate authority or through his immediate superior) should be such as to secure the maximum benefit to the officer having regard to his temperament, and this will be decided by the authority under whose orders the remarks are communicated.