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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(2)(b) in The Bombay Identification of Prisoners Rules, 1936

(b)shall be retained by the officers mentioned in clause (a) if proceedings of the nature mentioned in [clause (b) of section 4 or section 4A] [Substituted by G. N. of 9.4.1956.] have been taken against the person whom they relate to or if such person has been arrested under section 55 of the Criminal Procedure Code or in connection with any offence specified in the schedule annexed to these rules and if the trying Court, or where the person is released without trial, in [Greater Bombay] [Substituted by G. N. of 9.4.1956.], the Commissioner of Police, and elsewhere the District Magistrate so directs, for reasons recorded in writing;