Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] Bengal Presidency - Subsection Section 36(e) in Police Regulations, Bengal , 1943 (e)He may not, without the previous sanction of the Inspector-General, issue any circular orders to, or prescribe any return or form to be prepared or submitted by Superintendents in his Range.
