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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(3) in The West Bengal Correctional Services Act, 1992

(3)Where a Court making an order under sub-section (1) or sub-section (2), as the case may be, sits in a district different from the district in which the correctional home is situated, the said order shall be sent to the Superintendent concerned through the Inspector General of Correctional Services.