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] [Entire Act] State of West Bengal - Section Section 86 in Police Regulations, Calcutta, 1968 86. Firearms of Sergeants. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - No Sergeant living in a single Sergeants' barrack shall be allowed to keep his private firearms elsewhere other than in the armoury.
