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[Cites 0, Cited by 5] [Section 64] [Entire Act]

Bombay Presidency - Subsection

Section 64(b) in Bombay Police Act, 1951

(b)to the best of his ability to obtain intelligence concerning the commission of cognizable offences or designs to commit such offences, and to lay such information and to take such other steps, consistent with law and with the orders of his superior as shall be best calculated to bring offenders to justice or to prevent the commission of cognizable and within his view of non-cognizable offences;