Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 101] [Entire Act]

Bengal Presidency - Subsection

Section 101(vii) in Police Regulations, Bengal , 1943

(vii)All applications for the defence of police officers at the cost of the Provincial Government in civil suits and criminal cases shall be submitted to the Inspector-General through the District Magistrate and the Deputy Inspector-General by the Superintendent concerned. A similar procedure should be followed in the case of applications for expenses in cases and suits in which police officers are complainants.