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Bengal Presidency - Section

Section 863 in Police Regulations, Bengal , 1943

863. Discharge or acquittal not a bar to departmental punishment. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935,]

- An order of discharge or acquittal of a police officer by a Court shall not be a bar to the award of departmental punishment to that officer in respect of the same cause or matter.