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Report No. 154 33. Procedure for Investigation: Amendment of section 157 (a) Do you agree that in sub-section (1) of section 157 of the Code of Criminal Procedure for the words "an officer-in-charge of a police station" the words "such officer" be substituted? (b) Do you agree that in sub-section (1) of section 157 after the words " of his subordinate officers" the words "meant to assist him in such investigation" be inserted?    |
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