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[Cites 0, Cited by 0] [Section 888] [Entire Act]

Bengal Presidency - Subsection

Section 888(3) in Police Regulations, Bengal , 1943

(3)is a prayer for the suspension or remission of a sentence under Chapter XXIX of the Code of Criminal Procedure ;the petition shall not be withheld unless it falls under sub-clause (xii).
(viii)the petition is a mere application for relief, pecuniary or other, which is-