Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 143] [Entire Act] State of West Bengal - Subsection Section 143(b) in Police Regulations, Calcutta, 1968 (b)When a prisoner sent up for trial is known to be of desparate character or to have previously suffered from lunacy, the fact shall be reported separately to the Court Officers.
