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[Cites 0, Cited by 0] [Section 434] [Entire Act]

Bengal Presidency - Subsection

Section 434(a) in Police Regulations, Bengal , 1943

(a)The Court officer shall report to the Superintendent whenever a complaint, cognizable or non-cognizable, is made against a police officer, or when any police officer or clerk is concerned in any suit or miscellaneous proceedings, and such reports shall be forwarded to the Magistrate and dealt with under the rules concerning misconduct of officers.