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[Cites 0, Cited by 0] [Section 1282] [Entire Act]

Bengal Presidency - Subsection

Section 1282(b) in Police Regulations, Bengal , 1943

(b)The Inspector-General may make alterations of a routine nature in any standard form and alter any non-standard form, without the sanction of the Provincial Government, provided that such alterations are carried out at the time of submission of annual indents and the form in question is not in use in any other department.