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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2) in The Bengal Vagrancy Act, 1943

(2)As soon as possible after the commencement of the detention of a vagrant in a receiving centre, the medical officer of such receiving centre shall with such medical help as may be necessary medically examine the vagrant in the manner prescribed as quickly as is consistent with the circumstances of the case and shall thereupon furnish the officer-in-charge of the receiving centre with a medical report regarding the health and bodily condition of the vagrant.