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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3)(c) in The West Bengal Correctional Services Act, 1992

(c)The Superintendent of the correctional home to which a prisoner is transferred from a district correctional home shall receive the prisoner so transferred, and the transfer order made by the Superintendent of such district correctional home shall be considered sufficient warrant for taking into custody of such prisoner.