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[Cites 0, Cited by 0] [Section 286] [Entire Act]

Bengal Presidency - Subsection

Section 286(b) in Police Regulations, Bengal , 1943

(b)Applications for the suspension or remission of sentence under section 401, Code of Criminal Procedure, should be made in B.P. Form No. 46, and should be accompanied by all information necessary to guide the Provincial Government in the exercise of its discretion.