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[Cites 0, Cited by 0] [Section 374] [Entire Act]

Bengal Presidency - Subsection

Section 374(a) in Police Regulations, Bengal , 1943

(a)No alterations in the form or mode of keeping the registers and files or preparing or rendering the returns mentioned in Appendix XII, and no addition to their number, may be made without the previous sanction of the Inspector-General.