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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(a) in Police Regulations, Bengal , 1943

(a)The Inspector-General is authorised to issue, without reference to the Provincial Government, standing or general orders either on matters of routine or to simplify or explain previous orders, but shall issue no standing order that deals with a point of law until it has been approved by the Legal Remembrancer.