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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of West Bengal - Subsection

Section 154(f) in Police Regulations, Calcutta, 1968

(f)Examination of arrested persons. - Before putting an arrested person in the lock-up he shall be searched for any marks of injuries, and if any are found or if the prisoner makes any complaints these facts shall be entered in the General Diary. If on search no marks of injury are found or no complaints are made, a clear note to that effect shall be entered.