Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(c) in Police Regulations, Calcutta, 1968

(c)The permanent advance shall remain in the custody of the Officer-in-charge who shall be personally responsible for it. He shall himself make payments and the entries in the Register shall be made under his personal supervision and responsibility.