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 8(2)] [Section 8] [Entire Act] State of West Bengal - Subsection Section 8(2)(ii) in The West Bengal Correctional Services Act, 1992 (ii)be responsible for the safe-custody of the records of the condemned warrants and all other documents and the money and other articles taken from the prisoners;