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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Bengal Presidency - Subsection

Section 65(b) in Police Regulations, Bengal , 1943

(b)It will often be useful for the Superintendent to be present at the trial of important police cases before a Magistrate or in a Sessions Court; and no such case should go to the Sessions for trial which he has not personally mastered and carefully discussed with the Public Prosecutor, and the investigating officer.