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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(1) in The Calcutta Suburban Police Act, 1866

(1)The Commissioner of Police may, at any time, suspend or dismiss or inflict any other punishment on any member of the subordinate ranks of the police force whom he shall think remiss or negligent in the discharge of his duty or otherwise unfit for the same.