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Bengal Presidency - Section

Section 77 in The Calcutta Police Act, 1866

77. Power to take recognizances at police-station

Whenever any person is brought to a police-station charged with any offence against this Act, or whenever a person is in the custody of any Police-officer without a warrant, it shall be lawful for the officer in charge of such police-station, or any superior officer of police, if he shall deem it prudent, to enlarge such person on his own recognizance, with or without sureties, conditioned as hereinafter mentioned.