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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(14) in Police Regulations, Calcutta, 1968

(14)Notifications regarding the forfeiture and prescription of various publications under different Acts.The Deputy Commissioner of Police, Detective Department, shall be in general charge of the Gazette Section of the Calcutta Police and the matters which are published in the Calcutta Police Gazette shall receive his approval before publication.Each department/unit/than a shall preserve the gazette in bound volumes. Each volume shall contain gazettes for six consecutive mouths. These records will be classified as Permanent.