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State of West Bengal - Section

Section 119 in Police Regulations, Calcutta, 1968

119. Deaths from factory accidents. - The Chief Inspector of Factories shall be informed beforehand of all inquests to be held by the Coroner or by the Suburban Police under section 174 of the Code of Criminal Procedure, 1898 (Act V of 1898), on deaths resulting from factory accidents so that he can depute one of his Factory Inspecting staff to be present at the Inquest.