Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 253] [Entire Act]

Bengal Presidency - Subsection

Section 253(b) in Police Regulations, Bengal , 1943

(b)If in regard to any forged note an enquiry is not considered necessary, it will be forwarded by the officer-in-charge to the Currency Officer along with the report mentioned in clause (a), otherwise after the enquiry or investigation has been completed. In the latter event a reference will be made to the original intimation sent to the Currency Officer reporting the discovery. If on receipt of the first report it appears to the Currency Officer that the forgery is new and to be process-made and the note has not been sent with the report, he will immediately call for it in order to communicate the particulars to all other Currency Officers and shall thereafter return the note to the police for any further investigation that they may desire to make.