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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(ii) in The West Bengal Correctional Services Act, 1992

(ii)Any person committed to a correctional home by any Court or authority for any offence punishable under the Indian Penal Code, (45 of 1860), or any other law for the time being in force or by an order of a court-martial under a writ or order, duly sealed and signed by such Court or authority, shall be classified as a criminal prisoner.