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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Bengal Presidency - Subsection

Section 43(c) in Police Regulations, Bengal , 1943

(c)He shall, also, if necessary, reinforce the prosecuting staff and, if police officers are not available for this purpose, move the District Magistrate to apply to the Legal Remembrancer for the retention of legal practitioners as public prosecutors. It is essential that the prosecuting staff detailed for such cases should be sufficient to give undivided attention to them.