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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of West Bengal - Subsection

Section 141(iii) in Police Regulations, Calcutta, 1968

(iii)Temporary relaxation for a very short period of the provisions of sub-para (i) also can only be made by the Divisional Deputy Commissioner in whose jurisdiction the lock-ups are situated. In times of emergency, the Deputy Commissioner should, however, take immediate steps for the transfer of the surplus prisoners elsewhere.