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Bengal Presidency - Section

Section 498 in Police Regulations, Bengal , 1943

498. Evidence of finger-print experts in districts. [§ 12, Act V, 1861].

- Finger-print experts employed in districts shall not be deputed to give evidence in cases, civil or criminal, other than those in which the identity of undertrial prisoners, traced by the Finger Print Bureau, is to be proved by a comparison of their finger impressions with those on record in the bureau.