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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Bengal Presidency - Subsection

Section 151(iii) in Police Regulations, Bengal , 1943

(iii)he shall, when the necessity arises, direct the officer in command to use force or open fire, but shall not after giving such direction fetter the discretion of such officer in making his disposition for carrying out that order;