Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 157] [Entire Act]

Bengal Presidency - Subsection

Section 157(e) in Police Regulations, Bengal , 1943

(e)The representation of parties by legal practitioners shall not be allowed at the enquiry: but any police officer whose conduct is at issue shall be allowed to examine and cross-examine witnesses and to make statements orally or in writing.