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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Bengal Presidency - Subsection

Section 167(c) in Police Regulations, Bengal , 1943

(c)Though the police may be utilised for serving notices of demand of taxes assessed on account of additional police appointed under section 15 of the Police Act, 1861, they shall not be employed for the collection of such taxes except when this course is absolutely unavoidable; and every case in which they are so employed shall be reported to the Deputy Inspector-General.