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[Cites 0, Cited by 0] [Section 467(6)] [Section 467] [Entire Act]

Bengal Presidency - Subsection

Section 467(6)(b) in Police Regulations, Bengal , 1943

(b)While it is not in general necessary or desirable to invite complaints of ill-treatment by the police, cognizance of such complaints when made should be promptly taken, and any indications of the use of improper pressure should be at once investigated. If any injuries are noticed on the body of the accused or are referred to by him he should be asked how by them, and, if necessary, in order to enable the Magistrate to be satisfied that the accused is about to speak voluntarily, the accused should be medically examined before his statement is taken.