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[Cites 0, Cited by 0] [Section 515] [Entire Act]

Bengal Presidency - Subsection

Section 515(i) in Police Regulations, Bengal , 1943

(i)In the case of railway criminals an extract from part IV of the register shall be sent to the Superintendent of Railway Police concerned immediately after the preparation of the jail parade report. The extract shall also show the name of the police-station from which the convict was sent up on trial.