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[Cites 0, Cited by 0] [Section 492] [Entire Act]

Bengal Presidency - Subsection

Section 492(iv) in Police Regulations, Bengal , 1943

(iv)all persons convicted under sections 170, 215, 231 to 254, 328, 417 to 420, 489A, 489B, 489C and 489D of the Indian Penal Code. Superintendents may exercise discretion in cases under section 417 of the Indian Penal Code, when the persons concerned happen to be local men and the offence is of a petty or technical nature;