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[Cites 0, Cited by 0] [Section 1136] [Entire Act]

Bengal Presidency - Subsection

Section 1136(f) in Police Regulations, Bengal , 1943

(f)These orders do not apply to money which it is necessary to retain for purposes of police investigation, in cases in which questions of the identity of the precise coins or notes may arise; but if such questions are not involved, the treasury, and not the district safe, is the proper place for the custody of the money.