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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(iii) in Police Regulations, Calcutta, 1968

(iii)If the complaint is found false that shall be stated in the 'Remarks' column adding whether the complainant was or was not prosecuted. If no prosecution was started the reasons shall be noted; if a prosecution was started the result of the case shall be recorded.