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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(ii) in The West Bengal Correctional Services Act, 1992

(ii)the Members of the West Bengal Legislative Assembly from a district shall have the right to visit the district correctional home and the central correctional home or any other correction home situated within the district after giving twelve hours’ notice to the Superintendent of the concerned correctional home: