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Bengal Presidency - Section

Section 470 in Police Regulations, Bengal , 1943

470. Return of warrant against absconder.

- When an absconded offender appears in Court, or is arrested by parties other than the police of the police-station to which the warrant was sent in the first instance, or when a warrant is cancelled under section 75 of the Code of Criminal Procedure, the Court officer shall send information to the police-station and ask for the return of the warrant.