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[Cites 0, Cited by 0] [Section 1106] [Entire Act]

Bengal Presidency - Subsection

Section 1106(iv) in Police Regulations, Bengal , 1943

(iv)All cases in which comments made in judgements by a Court of Sessions or a Court of superior status on the conduct of the police are of special significance, or suggest that an officer of or above the rank of Sub-Inspector has connived at or been guilty of extortion, bribe-taking or any other serious offence.