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[Cites 0, Cited by 0] [Section 244] [Entire Act]

Bengal Presidency - Subsection

Section 244(c) in Police Regulations, Bengal , 1943

(c)When information is lodged at a police-station, that a police-officer has committed a cognizable offence, the officer-in-charge should proceed to enquire into the charge, but should send a copy of the first information immediately to the Superintendent and to the District or Sub-divisional Magistrate.