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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Bengal Presidency - Subsection

Section 67(c) in Police Regulations, Bengal , 1943

(c)Action under clauses (a) and (b) should be taken promptly. The report mentioned in clause (b) must reach the District Magistrate within fourteen days of the order or sentence in respect of which action is desired, and the Superintendent should therefore arrange for the immediate communication of such order or sentence to him.