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Bengal Presidency - Section

Section 1092 in Police Regulations, Bengal , 1943

1092. Cases for opinion of Legal Remembrancer and Advocate-General.

(a)Cases for the opinion of the Legal Remembrancer or the Advocate-General shall be submitted through the Inspector-General.
(b)The Inspector-General shall submit cases direct to the Legal Remembrancer, but those to the Advocate-General shall be sent by him through the Provincial Government.