Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] Bengal Presidency - Subsection Section 24(d) in Police Regulations, Bengal , 1943 (d)If there is no apparent reason to doubt the truth of the complaint and no preliminary inquiry is thought necessary, the Magistrate should fix the earliest possible date for the trial.
