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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(e) in Police Regulations, Calcutta, 1968

(e)An order to open fire upon a crowd shall be regarded as an extreme measure to which resources shall be had only as a last resort when it is absolutely necessary in the exercise of the right of private defence or when an Officer-in-charge of a police station or police officer superior in rank to such officer considers it impossible to disperse a mob by any other means.