Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155] [Entire Act]

Bengal Presidency - Subsection

Section 155(a) in Police Regulations, Bengal , 1943

(a)The police officer in command shall give the order to use force or to fire when so directed by a Magistrate under regulation 151(iii) or, if no Magistrate is present, when he himself considers it to be necessary.