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[Cites 0, Cited by 0] [Section 321] [Entire Act]

Bengal Presidency - Subsection

Section 321(a) in Police Regulations, Bengal , 1943

(a)When a person arrested has to be kept in custody, and is in such a state of health that he cannot be removed without serious risk to himself or others, the officer making the arrest shall make suitable arrangements for procuring medical aid for him.