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[Cites 0, Cited by 0] [Section 313] [Entire Act]

Bengal Presidency - Subsection

Section 313(c) in Police Regulations, Bengal , 1943

(c)The finger prints of unidentified bodies should invariably be taken under the supervision of an officer not below the rank of a Sub-Inspector. Finger-prints of all digits must be taken, even if it is necessary to remove the skin of the fingers; and the supervising officer will certify by his signature on the search slip that the impressions have been correctly taken in his presence. The supervising officer will further note in the remarks column of the search slip the condition of the body, whether in an advanced stage of decomposition or otherwise.