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[Cites 0, Cited by 0] [Section 639] [Entire Act]

Bengal Presidency - Subsection

Section 639(e) in Police Regulations, Bengal , 1943

(e)A photograph intended to be used for the purpose of identification should be placed in a sealed cover with eight or ten photographs of other persons, taken under similar conditions and despatched by the Superintendent in whose district the case is registered to the officer deputed to conduct the identification or to the Superintendent, if the identification is to take place in another district, with instructions that the packet should not be opened until the time of identification, and then only in the presence of the witness whose identification is to be tested, and either of the Magistrate or of the two or more respectable persons invited to preside over the identification.