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Bengal Presidency - Section

Section 588 in Police Regulations, Bengal , 1943

588. All cognizable crime to be investigated. [§12, Act V, 1861].

- All cognizable crime committed within railway limits shall be registered and investigated by the Railway Police. It is not necessary to wait for the complaint of a railway official, except in cases under section 101 of the Indian Railways Act, 1890. (See regulation 590.)