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

Bengal Presidency - Subsection

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

(e)The officer to whom the execution of the warrant was entrusted, shall, if necessary, be sent with the report referred to in clause (d) above, so that his statement can be recorded with a view to taking proceedings under section 87, Code of Criminal Procedure.