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 666] [Entire Act]

Bengal Presidency - Subsection

Section 666(a) in Police Regulations, Bengal , 1943

(a)The supply of a permanent police guard to a Government Department or to a private party requires the sanction of the Provincial Government. Every application for such a guard shall forthwith be submitted to the Inspector-General with the opinions of the Superintendent and the Deputy Inspector-General of the Range as to the necessity of the guard.