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[Cites 0, Cited by 0] [Section 723] [Entire Act]

Bengal Presidency - Subsection

Section 723(c) in Police Regulations, Bengal , 1943

(c)An individual soldier, summoned by the civil authorities to appear in a criminal case, either as a witness or as an accused, but not under custody, should be given a warrant to enable him to perform the journey, the cost being debited to the military estimates.