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[Cites 0, Cited by 0] [Section 323] [Entire Act]

Bengal Presidency - Subsection

Section 323(a) in Police Regulations, Bengal , 1943

(a)A warrant of arrest of an accused person remains in force, and shall be retained at a police-station, till the arrest is made or the individual surrenders, or till the warrant is formally cancelled or withdrawn by the Court which issued it.